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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Goa - Subsection

Section 154(4) in The Goa Panchayat Raj Act, 1994

(4)If the tax, rate, fee or other amounts for which a notice of demand has been served is not paid within thirty days from the date of such service, the Panchayats may recover the amount due alongwith a penalty of ten percent of the sum due, by distraint and sale of the movable property of the defaulter in the prescribed manner.