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State of Goa - Section

Section 57 in The Goa, Housing Board Act, 1968

57. Recovery of betterment charges.

- All sums payable in respect of any land by any person in respect of betterment charges under section 54 or by any person under an agreement under section 56 shall, together with interest, due from the date of notification, be recoverable on behalf of the Board as an arrear of land revenue.