Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Goa - Subsection Section 49(2) in The Goa, Housing Board Act, 1968 (2)The Board shall pay reasonable compensation to any person who sustains special damage by reason of the execution of any such work.
