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[Cites 0, Cited by 0] [Section 65] [Entire Act]

NCT Delhi - Subsection

Section 65(2) in Delhi Panchayat Raj Act, 1954

(2)The Sarpanch or in his absence the Naib Sarpanch or panch mentioned in Section 64, shall appoint a bench of the Panchayati Adalat under Section 50 and refer the said application to that bench for disposal and shall also fix a date for the first hearing of the application before the said and give notice of the said date to the applicant and to the members thereof.