Section 111 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
111. Electoral offences.
- The provisions of sections 126, 127, 127A, 128, 129, 130, 131, 132, 132A, 133, 134, 134A, 134B, 135, 135A, 135B, 135C and 136 of the Representation of the People Act, 1951 shall have effect as if-(a)reference therein to an election were reference to an election under this Regulation;(b)references therein to a constituency included references to the area within the jurisdiction of a Panchayat or a ward thereof; and(c)in sections 134 and 136, for the words "by or under this Act" the words "by or under the Dadra and Nagar Haveli Panchayat Regulation, 2012" had been substituted;(d)in sub-section (1) of section 13 5B, for the words "the House of the People or the Legislative Assembly of a State" the words "Panchayat" had been substituted.
