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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 26(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(3)No resolution of a Gram Panchayat shall be amended, varied or cancelled by the Gram Panchayat within a period of three months from the date of passing thereof except by a resolution supported by two-thirds of the total number of members of the Gram Panchayat.