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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Goa - Subsection

Section 95(3)(b) in The Goa Panchayat Raj Act, 1994

(b)postpone the grant of a licence until objections, if any, to the site, considered reasonable by the Panchayat have been removed or any particulars called for by it have been furnished.