Section 14(e) in The Goa Information Technology Development Act, 2007
(e)(i)to allot buildings or parts of buildings, including residential tenements to suitable persons in the Integrated IT Township/IT Parks [and for Information Technology (IT) Companies, Information Technology Enabled Services (ITES), Startup, Electronic Manufacturing Cluster (EMC), Industry 4.0] [Inserted by Act No. 21 of 2017, dated 16.9.2017] established or developed by the Corporation;(ii)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment;
