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State of Goa - Section

Section 17 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats

17. The concerned Head of Department or his authorised representative may undertake inspection of the works undertaken out of grants sanctioned from their outlay and submit a report if found necessary to the grants sanctioning authority, in terms of section 174 of the Goa Panchayati Raj Act, 1994.