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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3)(c) in The Goa, Housing Board Act, 1968

(c)before instituting proceedings to acquire any property lying within a specified alignment of the street other than property regarding which it has received a notice under clause (b), the Board shall give six months' notice to the owner of its intention to acquire such property.