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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(2) in The Goa, Housing Board Act, 1968

(2)The Government may, on such terms and conditions as it may think fit to impose, transfer to the Board the execution of any housing, improvement or building scheme not provided for by this Act, and the Board shall thereupon undertake the execution of such scheme as if it had been provided for in this Act.