Section 6 — Duty of local authority to prepare lists of children.
The Delhi Primary Education Act, 1960
It shall be the duty of the local authority to cause to be prepared as early as possible after the publication of a declaration under section 4, and in such manner as may be prescribed, a list of children in any specified area; and the local authority shall cause the list to be revised at such intervals as may be prescribed.Open in Lexace · Ask the AI about this section
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