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State of Goa - Section

Section 186 in The Goa Panchayat Raj Act, 1994

186. Power to write off irrecoverable amounts.

- Subject to such restriction as may be prescribed; a Panchayat may write off any tax, fee, rate or other amount whatsoever due to it, whether under a contract or otherwise, or any sum payable in connection therewith if, in its opinion, such tax, fee, rate or other amount or sum is irrecoverable.