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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 96(4) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(4)An order of the Secretary Panchayat shall be subject to an appeal to the Administrator if made within thirty days of the date of the order and the Administrator may, after making such inquiry as he may deem necessary and after hearing the appellant, rescind or vary or confirm the order.