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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Daman and Diu - Subsection

Section 95(4) in The Daman And Diu Panchayat Regulation, 2012

(4)Any person aggrieved by an order under sub-section (1), may, within thirty days of the date of the order, prefer an appeal to the Administrator who shall approve or disapprove the order of the Secretary Panchayat or modify it in such manner as he thinks fit.