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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2)(a) in The Goa Tillari Irrigation Development Corporation Act, 1999

(a)to acquire and hold property, both movable and immovable, as the Corporation may deem necessary for the performance of any of it's functions, duties, activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;