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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(3)(a) in The Goa, Housing Board Act, 1968

(a)in every case in which the modification affects the boundaries of the area comprised in the scheme or involves the acquisition of any land not previously proposed to be acquired; and