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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Goa - Subsection

Section 243(1) in The Goa Panchayat Raj Act, 1994

(1)A Panchayat may, subject to the provisions of this Act and the rules made under section 240 and the regulations made under section 242 and with the previous sanctions of the Zilla Panchayat, make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.