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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Goa - Subsection

Section 244(3) in The Goa Panchayat Raj Act, 1994

(3)The Government may, by order, direct any Panchayat, or Zilla Panchayat to adopt the model bye-laws and regulations in respect of any matter within such period not being less than three months from the date of, receipt of the direction by the Panchayat or Zilla Panchayat concerned.