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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3) in Delhi Panchayat Raj Act, 1954

(3)The Chief Commissioner may institutes a suit mentioned in sub-section (1) on his own initiative and in case the suit is decreed, such member or panch shall cease to be a member of the Gaon Panchayat or of the committee or a panch of the Circle Panchayat as the case may be.