Section 64(2) in The Daman And Diu Panchayat Regulation, 2012
(2)An election to constitute the District Panchayat shall be completedÂ--(a)before the expiry of its duration specified in sub-section (1);(b)before the expiry of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved District Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the District Panchayat.
