LexSection 12 — Right to recover loans and advances.
The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
The right to recover any loans or advances made by the existing Union territories before the appointed day to any local body, society, agriculturist or other person shall belong to the Union territory of Dadra and Nagar Haveli and Daman and Diu.Open in Lexace · Ask the AI about this section