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State of Goa - Section

Section 115ZE in The Goa Panchayat Raj Act, 1994

115ZE. Application of certain sections relating to inspection, supervision etc.

- The provisions of sections 173, 174, 175, 176, 177, 178, 179 and 180 contained in Chapter X shall, mutatis mutandis, apply to the Taluka Panchayat, subject, however that expressions "Panchayat" or "Zilla Panchayat" wherever they appear in those sections, shall be construed with reference to "Taluka Panchayat" and for the expression "Sarpanch or the Deputy Sarpanch", the expressions "Chairperson or Vice-Chairperson" shall be construed.