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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 23(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(3)The order of removal so passed by the authority referred to in sub-section (I), shall not take effect before the period, during which an appeal may be preferred under sub-section (2), has expired.