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[Cites 0, Cited by 0] [Section 94A(4)] [Section 94A] [Entire Act]

State of Goa - Subsection

Section 94A(4)(a) in The Goa, Daman and Diu Public Health Act, 1985

(a)In the event of any private right being affected or dispute having arisen, or any person, owner or occupier being entitled to any compensation, either under the Electricity Act, 2003 (Central Act 36 of 2003), the Land Acquisition Act, 1894 (Central Act 1 of 1894) or any other law for the time being in force, rights of such person to determine, claim and receive such compensation shall remain unaffected.