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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of Goa - Subsection

Section 175(1)(c) in The Goa Panchayat Raj Act, 1994

(c)order a duty to be performed within a specified period, if a Panchayat has made default in the performance of any duty and if such duty is not performed within the specified period, to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting Panchayat within such period as he may fix;