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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(2) in The Goa, Housing Board Act, 1968

(2)If within two weeks from the date of publication of the housing, improvement or building scheme any person communicates in writing to the Board any suggestion or objection relating to the scheme, the Board shall consider such suggestion or objection and may modify the scheme.