Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(1) in The Goa, Housing Board Act, 1968

(1)It shall be the duty of the Board to take necessary measures to maintain, allot, lease and otherwise use plots, buildings and other properties of the Board or of the Government when required to do so and to collect rents, compensation and damages in respect thereof.