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State of Goa - Section

Section 27 in The Goa Education Development Corporation Act, 2003

27. Acquisition of land for the Corporation to be a public purpose.

- Any land required by the Corporation for carrying out any of its functions shall be deemed to be needed for a public purpose and may be acquired under the provisions of the Land Acquisition Act, 1894 (1 of 1894) or any other law for the time being in force.