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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 58(2) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(2)A person shall be disqualified for being a member of the District Panchayat if he is so disqualified under the Fifth Schedule:Provided that a person representing the Union territory in the Lok Sabha shall be disqualified for being a Member of that House if he is so disqualified under the Tenth Schedule to the Constitution.