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[Cites 0, Cited by 0] [Section 204(1)] [Section 204] [Entire Act]

State of Goa - Subsection

Section 204(1)(ii) in The Goa Panchayat Raj Act, 1994

(ii)if in consequence of the requisitioning of premises the person interested is compelled to change his residence or place of business, the reasonable expense, if any, incidental to such change: