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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Daman and Diu - Subsection

Section 103(2) in The Daman And Diu Panchayat Regulation, 2012

(2)Every petition under sub-section (1) shall be heard as expeditiously as possible and endeavour shall be made to conclude the hearing and orders passed within six months from the date on which the petition is presented to the District Judge.