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[Cites 0, Cited by 0] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(1) in Delhi Panchayat Raj Act, 1954

(1)If, at any time, it appears to the Chief Commissioner that a Gaon Sabha or a Gaon Panchayat or a Circle Panchayat has made default in the performance of any duty imposed on it by or under this Act or any other law for the time being in force, the Chief Commissioner may, by order in writing, fix a period for the performance of that duty.