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[Cites 0, Cited by 1] [Section 94] [Entire Act]

State of Goa - Subsection

Section 94(1) in The Goa Panchayat Raj Act, 1994

(1)Every owner or person having the control of any place used at the commencement of this Act, as a public place for burying, burning or otherwise disposing of the dead in a Panchayat area, shall, if such place be not already registered under any law applicable thereto, apply to the Panchayat to have such place registered under this Act.