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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(b) in The Goa Rehabilitation Board Act, 2006

(b)the place or places at which particulars of the scheme, a map of the area, and details of the land which it is proposed to acquire and of the land in regard to which it is proposed to recover betterment charges, may be seen at reasonable hours,