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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(3) in Goa Waste Management Corporation Act, 2016

(3)If any land placed at the disposal of the Corporation under sub-section (1) is required at any time thereafter by the Government or is not required by the Corporation, the Corporation shall place it at the disposal of the Government upon such terms and conditions as may be mutually agreed upon.