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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Goa - Subsection

Section 231(6) in The Goa Panchayat Raj Act, 1994

(6)Before the expiry of the term of the Panchayat or Zilla Panchayat in accordance with the provisions of sub-section (5), a Panchayat or Zilla Panchayat shall be constituted in the manner provided by this Act:Provided that where the remainder of the period for which the dissolved Panchayat or Zilla Panchayat would have continued is less than six months, it shall not be necessary to hold an election under this section for constituting a Panchayat or Zilla Panchayat for such period.