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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Goa - Subsection

Section 198(1) in The Goa Panchayat Raj Act, 1994

(1)Whenever, under section 197 any property is distrained, seized or sold in consequence of the non-payment of any amount due, such distraint, seizure and sale shall be effected subject to the provisions of the following sub-sections and of section 62 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).