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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(3) in The Goa, Housing Board Act, 1968

(3)Any housing, improvement or building scheme which has already come into force but has been modified by the Government under sub-section (1) shall have effect as if it had been duly sanctioned by the Board or the Government, as the case may be, under section 41. The scheme as modified shall be published in accordance with the provisions of section 42 and on such publication, the scheme so modified shall come into force and have effect accordingly.