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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 23(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(2)Any person who has been removed from his office by the authority referred to in sub-section (1) may, within thirty days from the date of the order, prefer an appeal to the Administrator who may, after giving the appellant an opportunity of being heard, modify, set aside or confirm the order of removal. .