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[Cites 0, Cited by 0] [Section 380(1)] [Section 380] [Entire Act]

State of Goa - Subsection

Section 380(1)(b) in The City of Panaji Corporation Act, 2002

(b)all powers and duties of the Corporation, Standing Committee and the Commissioner may, until the Corporation is reconstituted, be exercised, performed by such Government Officer as the State Government may appoint in that behalf, and the person so appointed shall be called the Administrator of the City;