Section 50(1)(b) in The Goa Rehabilitation Board Act, 2006

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State of Goa - Subsection

Section 50(1)(b) in The Goa Rehabilitation Board Act, 2006

(b)that any person is in unauthorized occupation of any Board premises, the competent authority may, notwithstanding anything contained in any law for the time being in force, by notice served-

(i)by post, or

(ii)by affixing a copy of it on the outer door or some other conspicuous part of such premises, or

(iii)in such other manner as may be prescribed, order that person as well as any other person who may be in occupation of the whole or any part of the premises, to vacate them within one month from the date of the service of the notice:

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State of Goa - Subsection

Section 50(1)(b) in The Goa Rehabilitation Board Act, 2006