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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Goa - Subsection

Section 197(2) in The Goa Panchayat Raj Act, 1994

(2)If such person does not, within fifteen days, from the service of such notice of demand upon him, pay the sum due, or show cause to the satisfaction of the Chief Executive Officer as to why the same should not be paid, the Chief Executive Officer or the Executive Officer may recover such sum, with all costs, by distraint and sale of the movable property of the defaulter.