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[Cites 0, Cited by 0] [Section 115P] [Entire Act]

State of Goa - Subsection

Section 115P(2) in The Goa Panchayat Raj Act, 1994

(2)Every member of a Taluka Panchayat, other than the Chairperson or the Vice-Chairperson, shall be entitled to receive from the funds of the Taluka Panchayat such sitting fees and allowances as may be prescribed.