Section 109 in The Goa Rehabilitation Board Act, 2006
109. Board and Chairman to exercise powers and functions of local authority.
- In any area in respect of which a rehabilitation scheme is in force, the Government may, by notification, declare that for the period during which such scheme remains in force and or subject to such restrictions and modifications, if any, as may be specified in the notification, the powers and functions exercisable by a local authority or its executive authority under the enactment constituting such local authority shall be exercised by the Board or the Chairman, as the case may be.
