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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Goa - Subsection

Section 165(1) in The Goa Panchayat Raj Act, 1994

(1)It shall be competent for the Government with the concurrence of the Zilla Panchayat from time to time, to direct that any property vesting in the Government shall vest in the Zilla Panchayat:Provided that no lease, sale or transfer of such immovable property by the Zilla Panchayat shall be valid without the previous sanction of the Government.