Section 3(3) in The Goa Rehabilitation Board Act, 2006
(3)For the purposes of this Act and the Land Acquisition Act, 1894 (Central Act of 1894), the Board shall be deemed to be a local authority.Explanation. - The purposes of this Act referred to in sub-section (3) shall include the management and use of lands and buildings belonging to or vesting in the Board and the exercise of it's rights over and with respect to such lands and buildings.
