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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 46(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(2)The report shall be prepared by the Panchayat Secretary and after it is approved by the Gram Panchayat, shall be forwarded to the Chief Executive Officer with a copy of the resolution of the Gram Panchayat thereon.