Section 42 in Goa Waste Management Corporation Act, 2016
42. Withdrawal of waste management area/site or part thereof.
- Where the Government is satisfied that in respect of any particular waste management area/site, or any part thereof, the continued existence of such area/site or part thereof under the Corporation unnecessary, the Government may, by notification in the Official Gazette, declare that such waste management area/site 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 area/site or part thereof as the circumstances necessitate.
