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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(1) in The Goa Rehabilitation Board Act, 2006

(1)Whenever any building or land or any street or any part thereof, which is situated within the jurisdiction of a local authority and is vested in such local authority, is within the area of any rehabilitation scheme, the Board shall give notice accordingly to that local authority and such building, land, or any part thereof shall thereupon vest in the Board.