Section 51(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(3)If a Gram Panchayat is dissolved under sub-section (1), the following consequence shall ensue, namely:-(a)all the members of the Gram Panchayat shall, from the date specified in the order, cease to be its members;(b)all powers and duties of the Gram Panchayat shall during the period of dissolution of the Gram Panchayat, be exercised and performed by such person or persons as may be appointed by the Administrator in this behalf.
