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State of Goa - Section

Section 15 in The Goa Panchayat Raj Act, 1994

15. Election of members.

- The election of members from wards of a Panchayat shall be held in accordance with such manner as may be prescribed on such date or dates as the Government may, by notification direct:Provided that a casual vacancy in a ward shall be filled up within a period of six months from the date of occurrence of the vacancy.