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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Goa - Subsection

Section 152(1) in The Goa Panchayat Raj Act, 1994

(1)Every person in possession of moneys, accounts, records or other property pertaining to a Panchayat shall on the requisition in writing of the Chief Executive Officer for this purpose, forthwith handover such moneys or deliver up such accounts, records or other property to the Chief Executive Officer or the person authorized in the requisition to receive the same.