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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Goa - Subsection

Section 244(2) in The Goa Panchayat Raj Act, 1994

(2)A Panchayat or Zilla Panchayat may by resolution adopt the model bye-laws or regulations, as the case may be, made under sub-section (1), and such bye-laws and regulations shall come into force within the jurisdiction of the Panchayat or Zilla Panchayat from such date as the case may be, it may specify in a notice published in the prescribed manner.