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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(2)(a) in The Goa Information Technology Development Act, 2007

(a)where the Corporation proposes to dispose of by sale any such land without any development having been undertaken or carried out thereon, the Corporation shall offer the land in the first instance to the person from whom it was acquired, if they desire to purchase it, subject to such requirements as to its development and use as the Corporation may think fit to impose;