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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(5) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(5)The Chairman may remove any assessor appointed under sub-section (4) from his office on the ground of incompetence or misconduct or for any other good and sufficient reason:Provided that no assessor shall be removed from his office except after giving him a reasonable opportunity of being heard.