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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Goa - Subsection

Section 168(2)(f) in The Goa Panchayat Raj Act, 1994

(f)with the previous sanction of the Government, for any other purpose for which the application of such property or fund is necessary in public interest: