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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(4) in The Goa Information Technology Development Act, 2007

(4)For the purpose of enabling any document to be served on the owner of any property, the occupier (if any) of the property may be required by notice in writing by the Government or the Corporation, as the case may be, to state the name and address of the owner thereof.