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State of Goa - Section

Section 216 in The Goa Panchayat Raj Act, 1994

216. Prohibition against removal or obliteration of notice.

- Any person, who without authority in the behalf, removes, destroys, defaces or otherwise obliterates any notice exhibited or any sign or mark erected by or under the orders of, a Panchayat, or Zilla Panchayat or its executive authority, shall, on conviction, be punished with fine which may extend to one hundred rupees.