Section 3 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
3. Declaration of PAnchayat area and constitution of Gram Sabha.
(1)The Administrator shall, after making such inquiry as may be necessary, by notification, declare a local area, comprising of a village or a group of villages or any part or parts thereof or a combination of any two or more of them to be a Panchayat area, for the purposes of this Regulation and shall also specify its headquarters.(2)The Administrator shall, by notification in the Official Gazette, constitute a Gram Sabha by a name for each Panchayat area.
