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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Goa - Subsection

Section 99(1) in The Goa Rehabilitation Board Act, 2006

(1)The Chairman may, by a written notice, required the owner for the time being of the wall or building referred to in section 86 to stop further work on such wall or building and alter or demolish the same in such manner and within such time as may be specified in the notice.