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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(4) in The Goa, Housing Board Act, 1968

(4)The scheme shall come into force and shall have effect,-
(a)where no appeal is preferred under sub-section (3), on and from the expiry of the said Fifteen days referred to in that sub-section; and
(b)where such appeal is preferred, on and from the date of the decision of the Government on such appeal.