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State of Goa - Section

Section 25 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats

25.

/7/81-DEV/VOL. V/1887. - In pursuance of sub-section (1) of section 160 of the Goa Panchayat Raj Act, 1994 (Act No. 14 of 1994), the Government hereby prescribes the following terms and conditions and the purposes for sanctioning Grants to the Village Panchayats.