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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of Goa - Subsection

Section 175(1)(b) in The Goa Panchayat Raj Act, 1994

(b)require a Panchayat to take into consideration any objection which appears to him to exist towards the doing of anything which is about to be done or is being done by Panchayat or any information which appears to him to necessitate the doing of anything by such Panchayat within such period as he may fix;