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

Dadra And Nagar Haveli - Subsection

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

(c)the District Judge may, at any stage of the proceedings require the petitioner to give security for the payment of all costs incurred or likely to be incurred by any respondent; and