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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Daman and Diu - Subsection

Section 67(2) in The Daman And Diu Panchayat Regulation, 2012

(2)If the motion is carried by a majority of not less than two-third of the elected members of the District Panchayat the President, or the Vice-President, as the case may be, shall cease to hold office from the date on which the motion is carried unless he has resigned earlier.