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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 104(1)(b) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(b)the District Judge shall not be required to record or have recorded the evidence in full, but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case;