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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Goa - Subsection

Section 159(2) in The Goa Panchayat Raj Act, 1994

(2)Every work constructed by a Panchayat out of the Panchayat fund shall vest in such Panchayat:Provided that the Government may, if it deems fit, declare by order that such road, building or other works vested in the Panchayat, shall stand transferred to and vest in, the Zilla Panchayat or the Government, as the case may be.