Section 44 in The Goa Information Technology Development Act, 2007
44. Withdrawal of area or estate or part thereof.
- Where the Government is satisfied that in respect of any particular Integrated IT Township/IT Parks, or, any part thereof, the purpose for which the Corporation was established under this Act has been substantially achieved so as to render the continued existence of such Township/Parks or area or part thereof under the Corporation unnecessary, the Government may, by notification in the Official Gazette, declare that such Integrated IT Township/IT Parks or part thereof has been removed from the jurisdiction of the Corporation. The Government may also make such other incidental arrangements for the administration of such estate or area or part thereof as the circumstances necessitate.
