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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(2) in The Goa Panchayat Raj Act, 1994

(2)The Sarpanch may, if in his opinion the immediate execution of any work or doing of any act which requires the sanction of a committee or of the Panchayat, is necessary in public interest convene a meeting for the purpose with a notice of twenty four hours.