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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(1)(c) in Goa Waste Management Corporation Act, 2016

(c)declare that the provisions of any law relating to local authorities providing for control or erection of buildings, levy and collection of taxes, fees and other dues to the local authority which is in force in that area/site shall cease to apply and thereupon such provisions shall cease to apply thereof: