Section 6(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(2)Where, by a notification under sub-section (1), any area is included in a Gram, such area shall thereby become subject to all notifications, rules, bye-laws and orders made under this Regulation or any other law for the time being in force in the area within the jurisdiction of the Gram Sabha.
