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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Goa - Subsection

Section 122(2) in The Goa Panchayat Raj Act, 1994

(2)A person shall not be qualified to be chosen from a territorial constituency to fill a seat in a Zilla Panchayat unless in the case of a seat reserved for the Scheduled Castes or Scheduled Tribes or Backward Classes or Women such person is a member of these castes or tribes or classes or is a woman.