Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(2)(iii) in The Goa, Housing Board Act, 1968

(iii)in such other manner as may be prescribed, order that person to pay the damages within such time as may be specified in the notice and if any person refuses or fails to pay the damages, within the time specified in the notice, the damages may be recovered from him as arrears of land revenue.