Section 93(b) in The Daman And Diu Panchayat Regulation, 2012
(b)to require a District Panchayat to take into considerationÂ-(i)any objection which appears to the Administrator or Secretary Panchayat to exist due to the doing of anything which is about to be or is being done by the District Panchayat; or(ii)any information which the Administrator or Secretary Panchayat is able to furnish and to necessitate the doing of a certain things by the District Panchayat and requiring it to make written reply to him within a reasonable time, stating its reasons from not desisting from doing such things.
