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State of Goa - Section

Section 8 in The Goa Panchayat Raj Act, 1994

(8)The Director shall publish, in the prescribed manner, the names of members elected or deemed to have been duly elected to a Panchayat.[Explanation:- In this section, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures of have been published, but where figures of census are not available, the population shall be ascertained from other relevant authenticated records maintained by the Government.] [Inserted by the Amendment Act 4 of 2007.]