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State of Goa - Section

Section 115M in The Goa Panchayat Raj Act, 1994

115M. Application of certain sections relating to election of Chairperson or Vice-Chairperson and other matters.

- The provisions of sections 133, 135, 136, 137, 138, and 139 shall apply mutatis mutandis, in respect of election of Chairperson or Vice-Chairperson and other matters of Taluka Panchayats, subject, however, that the expressions "Zilla Panchayat", "Chief Executive Officer", and "Adhyaksha" or "Upadhyaksha", wherever they appear in these sections, shall be construed as "Taluka Panchayat", "Block Development Officer", "Chairperson" and "Vice-Chairperson" respectively.