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State of Goa - Section

Section 132 in The Goa Panchayat Raj Act, 1994

132. Casual vacancy.

- A Casual vacancy of a member or a Zilla Panchayat shall be filled up, as soon as may be, by the election of a person thereto who shall, hold office so long only as the member in whose place he is elected could have held office if the vacancy had not occurred.