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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(3) in The Goa, Housing Board Act, 1968

(3)The Board may at any time, with the consent of the Government and upon such terms and conditions as may be agreed upon, undertake on behalf of any person any work relating to the development of housing or town improvement or town planning or any constructional activity whether as an agent or otherwise.