Section 77 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
77. Control of District Panchayat on certain properties.
- The District Panchayat in respect of roads, streets, bridges, culverts and other properties placed by the Administrator under sub-section (1) of section 82 under its direction, management and control, may do all things necessary for the maintenance and repair thereof, and in particular, may-(a)widen, open, enlarge, or otherwise improve any such road, bridge or culvert and plant and preserve trees on both sides of such roads;(b)deepen or otherwise improve any water course and other property mentioned in clause (c) of sub-section (1) of section 82;(c)cut any hedge or branch of any tree projecting on any such public road or street;(d)layout and make new roads; and(e)construct new bridges and culverts.
