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

Daman and Diu - Subsection

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

(d)the District Judge, for the purpose of deciding any issue, shall only be bound to require the production of or to receive so much evidence, oral or documentary, as he may consider necessary.