Section 2(z) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(z)"Secretary Panchayat" means the Secretary in-charge of the Department of Panchayati Raj in the Union territory of Dadra and Nagar Haveli;(za)"section" means section of this Regulation;(zb)"tax" means a tax, cess, rate or other impost leviable under this Regulation but does not includes a fee;(zc)"Union territory" means the Union territory of the Dadra and Nagar Haveli;(zd)"Upa-Sarpanch" means an Upa-Sarpanch of Gram Panchayat;(ze)"village" means a village specified by the Administrator, by a public notification, to be a village for the purpose of this Regulation and includes a group of villages so specified;(zf)"Ward" means a body consisting of persons registered in the electoral rolls relating to ward of a district.
