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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Goa - Subsection

Section 173(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)No such notice shall be deemed void on account of any error in the name or designation of any person, or in the description of any land, referred to therein, unless such error has produced substantial injustice.