Section 57 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
57. Persons qualified to vote and be elected.
- Every member of the Gram Sabhas constituting the District Panchayat shall, unless disqualified under this Regulation or any other law for the time being in force be qualified,-(i)to vote at an election to the District Panchayat;(ii)be elected to the District Panchayat.
