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CITY OF PANAJI CORPORATION ACT, 2002
CITY OF PANAJI CORPORATION ACT, 2002
1 of 2003
23rd January, 2002
AN ACT to provide for and constitute a Municipal Corporation for a larger urban area for Panaji Municipal area and other developed areas. BE it enacted by the Legislative Assembly of Goa in the fifty-third year of the Republic of India as follows
PART 01: PRELIMINARY
SECTION 01: SHORT TITLE, EXTENT AND COMMENCEMENT
(1) This Act may be called as extent application of City of Panaji Corporation Act, 2002.
(2) This Act shall apply to the areas specified in Schedule I of this Act: Provided that the State Government may by notification declare that any area or any part thereof, not forming a part of the City of Panaji Corporation, to be a Panchayat area under the Panchayat Raj Act.
(3) It shall come into force on such date as the State Government may, by notification, appoint in this behalf and different dates may be appointed for different chapters or sections of this Act.
SECTION 02: REPEAL OF ENACTMENT
(1) Subject to section 1, on the commencement of this Act, the areas presently included in the Schedule I shall, save as hereinafter provided, be deemed to have been withdrawn from the operation of the Goa Municipalities Act, 1968 or the Goa Panchayat Raj Act, 1993 as the case may be.
(2) This withdrawal shall not affect the validity of anything done or suffered, or any right, title, or proceedings, obligation or liability accrued, before the commencementof this Act.
(3) Nothing herein contained shall deprive any person of any right to property, or other private right, except as hereinafter provided.
