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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(5) in The Goa Panchayat Raj Act, 1994

(5)In the event of a dispute arising as to the validity of the election of the Sarpanch or the Deputy Sarpanch, the dispute shall be referred to such authority as may be specified by notification by the Government and the decision of such authority thereon shall be final.