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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(4) in The Goa Rehabilitation Board Act, 2006

(4)The Board may with previous approval of the Government, for the rehabilitation of displaced persons, incur expenditure and undertake works for the framing and execution of such rehabilitation schemes, as it may consider necessary.