Section 2(d) in The Dadra And Nagar Haveli Act, 1961
(d)"Varishta Panchayat" means the Varishta Panchayat as in existence immediately before the appointed day, [and as reconstituted from time to time to in accordance with law.] [Inserted by the Dadra and Nagar Haveli Village Panchayats Regualtions, 1965 (Regn. 3 of 1965), S.69].
