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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 4(1) in The Dadra And Nagar Haveli Act, 1961

(1)Until other provision is made by law, as from the commencement of this Act the Varishta Panchayat shall have the right to discuss and make recommendations to the Administrator on,--
(a)matters of administration involving general policy and schemes of development;
(b)any other matter referred to it by the Administrator.