Section 38 in The Goa Information Technology Development Act, 2007
38. Declaration as Integrated IT Township/IT Parks.
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the Government may, by notification in the Official Gazette,(a)declare an area which is-(1)earmarked as Integrated IT Township/IT Parks; and(2)having adequate facilities in respect of power, roads, water supply, to be notified area;(b)appoint the Corporation or any Officer or Committee thereof for the purpose of the assessment and recovery of any taxes when imposed as per the provisions made thereof;(c)declare that the provisions of any law relating to local authorities providing for control or erection of buildings, levy and collection of taxes, fees and other dues to the local authority which is in force in that area shall cease to apply and thereupon such provisions shall cease to apply thereof:Provided that the Municipalities and the Village Panchayats which were receiving house tax from the occupants in the Integrated IT Township/IT Parks under their respective laws, shall be compensated by the Government to the extent of the last financial year's collection of taxes for such period as may be determined by the Government which shall not be less than five years;(d)make other provision as is necessary for the purpose of the enforcement of the provisions so provided to that area.(2)Before the publication of a notification under sub-section (1), the Government shall cause to be published in the Official Gazette and also in at least one newspaper published in a language other than English and circulating in the area to be specified in the notification, and inviting from all persons who have any objections to the said proposal, to submit the same in writing with reasons therefore to the Government within two months from the date of publication of the proclamation in the Official Gazette.(3)No such notification under sub-section (1) shall be issued by the Government, unless the objections, if any, so submitted under sub-section (2), are, in its opinion, insufficient or invalid.
