Section 203(1)(b) in The Goa Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 203(1)] [Section 203] [Entire Act]

State of Goa - Subsection

Section 203(1)(b) in The Goa Panchayat Raj Act, 1994

(b)any vehicle or vessel is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, the requisitioning authority may by order in writing requisition such premises, such vehicle or vessel as the case may be, and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning:

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State of Goa - Subsection

Section 203(1)(b) in The Goa Panchayat Raj Act, 1994