The Goa Municipalities (Amendment) Act, 2023

[21 of 2023]

[17th May 2023]

An Act further to amend the Goa Municipalities Act, 1968 (Act 7 of 1969).

BE it enacted by the Legislative Assembly of Goa in the Seventy-fourh Year of the Republic of India as follows:-

Section - 1. Short title and commencement

(1)     This Act may be called the Goa Municipalities (Amendment) Act, 2023.

(2)     It shall be come into force at once.

Section - 2. Amendment of section 9

In section 9 of the Goa Municipalities Act, 1968 (Act 7 of 1969) (hereinafter referred to as the "principal Act"), in sub-section (2), for the word "Director", the words "State Election Commission in consultation with the Government" shall be substituted.

Section - 3. Amendment of section 184

In section 184 of the principal Act,-

(i)       in sub-section (3), for the words "sixty days", the words "fifteen days" shall be substituted;

(ii)      in sub-section (4), for the words "sixty days", wherever they occur, the words "fifteen days" shall be substituted;

(iii)     in sub-section (6), for the words "the person giving notice", the words "the permission shall be deemed to have been granted and the person giving notice" shall be substituted.