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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(1) in The Goa Panchayat Raj Act, 1994

(1)After making such inquiry as may be necessary, the Government may, by notification, declare a local area, comprising of a village or a group of villages or any part or parts thereof, or a combination of any two or more of them to be a Panchayat area for the purposes of this Act and also specify its headquarters.