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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Goa - Subsection

Section 341(2) in The City of Panaji Corporation Act, 2002

(2)The Commissioner shall, pending the decision on any such reference, defer further proceedings for the recovery of the sum claimed by him, but shall not, by reason only of the pendency of any dispute or reference to the said Court, defer the execution of any temporary measures which may be necessary under any provision of this Act.