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NCT Delhi - Section

Section 169 in The Delhi Land Reforms Rules, 1954

169. Duties of Gaon Panchayat relating to properties vested in Gaon Sabha.

- It shall be the duty of the Gaon Panchayat to manage, maintain, preserve and protect all property vested in the Gaon Sabha under Section 153 including land over which it is entitled to take possession under Section 72 and vacant land and to protect it from injury or interference.
(2)The Gaon Panchayat shall report all cases of injury to or interference with the property as aforesaid to the Deputy Commissioner requesting him to get the encroachment removed or damage repaired or take such other action as may be necessary.