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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3)(a) in The Goa, Housing Board Act, 1968

(a)no person shall, except with the written permission of the Board, erect, re-erect, add to or alter any building or wall so as to make the same project into the specified alignment of the street;