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State of Goa - Section

Section 65 in The Goa Panchayat Raj Act, 1994

65. Power of Panchayat as to roads, bridges, etc.

- All village roads and bridges thereon, cart tracks, drain, well and other public places in the Panchayat area not being private property and not being under the control or management of Zilla Panchayat, or Municipal Council, or the Government shall vest in the Panchayat and the Panchayat may do all things necessary for the maintenance and repair thereof, and may,-
(a)layout and make new roads;
(b)construct new bridges;
(c)widen, open, enlarge or otherwise improve any such roads or bridges;
(d)with the previous sanction of the Zilla Panchayat divert, discontinue or close any road or bridge; and
(e)deepen or otherwise improve any water way:
Provided that no road or bridge shall be diverted, discontinued or closed before the Panchayat publishes its intention of doing so and calls for objections and obtains the approval of the Zilla Panchayat to which a copy of the resolution of the Panchayat and the objections thereto shall be forwarded.