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

State of Goa - Subsection

Section 29(2) in Goa Waste Management Corporation Act, 2016

(2)After any such land has been developed by, or under the control and supervision of the Corporation, it shall be dealt with by the Corporation in accordance with the provisions of this Act and rules made hereunder and directions given by the Government in this behalf.