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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 21(2)(b) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019

(b)"corresponding court, tribunal, authority or officer", in the Union territory of Dadra and Nagar Haveli and Daman and Diu, means -
(i)the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if the proceeding had been instituted after the appointed day, or
(ii)in case of doubt, such court, tribunal, authority or officer in that Union territory as may be determined after the appointed day by the Administrator of the Union territory of Dadra and Nagar Haveli and Daman and Diu, or before the appointed day by the existing Union territories, to be the corresponding court, tribunal, authority or officer.