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

State of Goa - Subsection

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

(b)In the event of any dispute as regards land, building, apportionment, encroachment, including legality or illegality of structure or occupation of any structure by any person or any question related or incidental thereto, such dispute, this, proceedings, right, privilege shall remain unaffected and shall not prejudice any person in any way whatsoever.