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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Goa - Subsection

Section 244(4) in The Goa Panchayat Raj Act, 1994

(4)If any Panchayat, or Zilla Panchayat, fails to take any action for adopting the model bye-laws or regulations, as the case may be, the Government may, by notification, declare that the said model bye-laws or regulations, as the case may be, shall come into force within the jurisdiction of the Panchayat or Zilla Panchayat from such date as may be specified in such notification, and such bye-laws or regulations, as the case may be, shall come into force accordingly.