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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(2) in The Goa Information Technology Development Act, 2007

(2)After any such land has been developed by, or under the control and supervision of the Corporation, it shall be dealt with by the Corporation in accordance with the regulations made, and directions given by the Government in this behalf.