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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(2) in The Goa Panchayat Raj Act, 1994

(2)If any work required by a notice under sub-section (1) is not executed within the period specified in the notice, the Panchayat may itself cause such work to be carried out and may recover the cost of such work or part thereof from the owner or occupier referred to in sub-section (1) as if it were a tax imposed under this Act.