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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

NCT Delhi - Subsection

Section 161(1)(a) in The Delhi Lands Reforms Act, 1954

(a)a Gaon Sabha or Gaon Panchayat has failed without reasonable cause or excuse to discharge the duties or to perform the functions imposed or assigned by or under this Act,