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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(1)(a) in The Goa, Housing Board Act, 1968

(a)any such road or street, laid out or altered by the Board has been duly levelled, metalled, flagged, channelled, sewered and drained in the manner provided in the scheme sanctioned by the Board or the Government under section 41,