Section 31 in The Goa Rehabilitation Board Act, 2006
31. Rehabilitation Scheme.
- Whenever the Board is of opinion that it is necessary for persons who-(a)are displaced by the execution of any scheme sanctioned by the Government; or(b)are likely to be displaced by the execution of a scheme which the Government intend to frame; or(c)cannot be accommodated in any scheme; or(d)the Board may frame a rehabilitation scheme for the construction, maintenance and management of such number of dwelling houses and shops as may be required or for providing such number of open plots with roads, streets and open spaces as may be necessary.
