Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] NCT Delhi - Subsection Section 68(1) in Delhi Panchayat Raj Act, 1954 (1)Except as provided in sub-section (2) or to correct a clerical error; a Panchayati Adalat shall have no power to cancel, revise or alter any decree or order passed by it.
