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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(1) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(1)If a person is elected to more than one seat in a Panchayat or Zilla Panchayat, as the case may be he shall by notice in writing signed by him and delivered to the Director or any other Officer authorised by the Government, within 7 days from the grant of Certificate under rule 59, choose anyone of the ward or constituency which he shall serve and the choice so made shall be final.