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State of Goa - Section

Section 40 in The Goa, Housing Board Act, 1968

40. Transmission to Board of representation by the concerned local authority as to housing, improvement or building scheme.

- The local authority concerned to whom a copy of the notice has been sent under sub-section (1) of section 39 shall, within a period of sixty days from the receipt of the said copy, forward to the Board any representation which the local authority may wish to make regarding the scheme.