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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Daman and Diu - Subsection

Section 6(1) in The Daman And Diu Panchayat Regulation, 2012

(1)The Administrator may, after such inquiry as he thinks necessary and in consultation with the Gram Sabha or the Gram Sabhas concerned, at any time by notification in the Official Gazette,­
(a)include any area in a Gram; or
(b)exclude any area from a Gram; or
(c)declare that any local area shall cease to be a Gram; or
(d)alter the Headquarter of any Gram Sabha; or
(e)alter the name of any Gram Sabha.