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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Goa - Subsection

Section 136(2)(k) in The Goa Panchayat Raj Act, 1994

(k)No resolution of the Zilla Panchayat shall be modified or cancelled within six months after the passing thereof except by a resolution passed by not less than two-thirds of the total number of members at an ordinary or special meeting, and notice whereof shall have been given fulfilling the requirements of clause (b) and setting forth fully the resolution which it is proposed to modify fully or cancel at such meeting and motion or proposition for the modification or cancellation of such resolution.