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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(1) in The Goa Command Area Development Rules, 1999

(1)The Command Area Development Board shall, as far as possible, immediately, but not later than three months after the completion of the Schemes, intimate the land holder about the amount to be paid by him towards the cost of works carried out in terms of sub-section (3) of section 19 of the Act.