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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Goa - Subsection

Section 231(3) in The Goa Panchayat Raj Act, 1994

(3)The Panchayat or Zilla Panchayat reconstituted or established under the provisions of sub-section (1), shall consist of members nominated by the Government and such members shall as far as may be practicable be persons who are members of the Panchayat or Zilla Panchayat which has been dissolved under sub-section (1).