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] [Entire Act] NCT Delhi - Section Section 48 in Delhi Panchayat Raj Act, 1954 48. Resignation. (1)A panch may submit the resignation of his office to the prescribed authority.(2)No registration tendered by a panch shall be valid unless it has been accepted by the prescribed authority.
