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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Goa - Subsection

Section 125(3) in The City of Panaji Corporation Act, 2002

(3)The Commissioner shall, on receipt of such notice as to increase of rent, amend the assessment list by altering the assessment of such land or building or any portion thereof as provided for by section 124.