Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(1) in The Goa, Housing Board Act, 1968

(1)When any work is being executed by the Board in any public street vested in it, the Board shall, so far as may reasonably be practicable, make adequate provision for-
(a)the passage or diversion of traffic;
(b)securing access to all premises approached from such street; and
(c)any drainage, water supply, or means of lighting, which is interrupted by reason of the execution of the work.