Section 29 in Goa Waste Management Corporation Act, 2016
29. Government lands.
(1)For the furtherance of the objects of this Act, the Government may, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation any lands vested in the Government.(2)After any such land has been developed by, or under the control and supervision of the Corporation, it shall be dealt with by the Corporation in accordance with the provisions of this Act and rules made hereunder and directions given by the Government in this behalf.(3)If any land placed at the disposal of the Corporation under sub-section (1) is required at any time thereafter by the Government or is not required by the Corporation, the Corporation shall place it at the disposal of the Government upon such terms and conditions as may be mutually agreed upon.
