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State of Goa - Section

Section 215 in The Goa Panchayat Raj Act, 1994

215. Prohibition against obstruction of Sarpanch or Deputy Sarpanch, etc.

- Any person obstructing a Sarpanch, Deputy Sarpanch, Secretary or member of a Panchayat, Adhyaksha, Upadhyaksha, Chief Executive Officer or member of a Zilla Panchayat or any person employed by the Panchayat or Zilla Panchayat or any person with whom a contract has been entered into by or on behalf of a Panchayat or Zilla Panchayat in the discharge of his duty of anything which he is empowered or required to do by virtue, or in consequence of this Act or any rules, bye-laws, regulation or order made thereunder, shall, on conviction, be punished with fine which may extend to five hundred rupees.