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State of Goa - Section

Section 5 in Goa (Regulation of Land Development and Building Construction) Act, 2008

5. Public notice of the regulation.

- The power to make regulations under section 4 shall be subject to the condition of previous publication and such publication shall be made in the Official Gazette and in at least three local newspapers having wide circulation inviting objections and suggestions from the public for a period of thirty days.