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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Daman and Diu - Subsection

Section 72(3) in The Daman And Diu Panchayat Regulation, 2012

(3)No resolution of the District Panchayat shall be modified, amended, varied or cancelled by the District Panchayat within a period of three months from the date of passing thereof except by a resolution supported by two-thirds of the total number of members of the District Panchayat.