Section 162(2)(iii) in The Goa Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Goa - Subsection

Section 162(2)(iii) in The Goa Panchayat Raj Act, 1994

(iii)with the previous sanction of the Chief Executive Officer, for any other purpose for which the application of such property or fund is necessary in public interest:

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State of Goa - Subsection

Section 162(2)(iii) in The Goa Panchayat Raj Act, 1994