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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(3) in The Goa Rehabilitation Board Act, 2006

(3)Any person aggrieved by the decision of the Board sanctioning a rehabilitation scheme may, within fifteen days from the date of publication of the said scheme, appeal to the Government and the decision of the Government on such appeal shall be final:Provided that the Government may before it's decision grant a stay, in whole or part on execution of the said scheme.