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[Cites 0, Cited by 0] [Section 53A(1)] [Section 53A] [Entire Act]

NCT Delhi - Subsection

Section 53A(1)(d) in Delhi Panchayat Raj Act, 1954

(d)such other offence under any of the aforesaid enactments or any other enactment punishable with fine only up to a limit of one hundred rupees, as may, by notification in the Official Gazette, be declared by the Chief Commissioner to be triable by a Panchayati Adalat;