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[Cites 0, Cited by 0] [Section 239(7)] [Section 239] [Entire Act]

State of Goa - Subsection

Section 239(7)(a) in The Goa Panchayat Raj Act, 1994

(a)have regard to,
(i)the matters of common interest between the Zilla Panchayats, Panchayats and Municipal Councils in the district including special planning, sharing of water and other physical and natural resources, the integrated development of infrastructures and environmental conservation;
(ii)the extent and type of available resources whether financial or otherwise;