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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

Daman and Diu - Subsection

Section 104(1)(e) in The Daman And Diu Panchayat Regulation, 2012

(e)the District Judge may, at any stage of the proceedings require the petitioner to give security for the payment of all costs incurred or likely to be incurred by any respondent; and