Section 32(2)(e) in The Goa, Housing Board Act, 1968

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(e) in The Goa, Housing Board Act, 1968

(e)the advance to the owners, upon such terms and conditions as to interest, sinking fund and other matters as may be provided for under the scheme, of such sums as may be necessary to assist them to reconstruct or alter existing buildings or to erect new buildings in accordance with the scheme; and

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State of Goa - Subsection

Section 32(2)(e) in The Goa, Housing Board Act, 1968