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[Cites 0, Cited by 0] [Section 299] [Entire Act]

State of Goa - Subsection

Section 299(2) in The City of Panaji Corporation Act, 2002

(2)Notwithstanding anything contained in section 351, a Court may take cognizance of an offence under sub-section (1) of this section upon the complaint of' the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.