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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 105(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(3)In the event of the District Judge declaring a casual vacancy to have arisen, he shall send a copy of the order referred to in clause (a) of sub-section (2) to the Election Commission to initiate proceedings for filling the vacancy.