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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Goa - Subsection

Section 122(3) in The City of Panaji Corporation Act, 2002

(3)When the name of the owner or occupier of any premises is not known, it shall be sufficient to designate him in the said assessment list as "the owner" or "the occupier", as the case may be.