Section 10 in Goa Regularisation of Unauthorized Construction Act, 2016
10. Repeal and saving.
(1)The Goa Regularisation of Unauthorized Construction Ordinance, 2016 (Ordinance No. 2 of 2016) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.Form I(See section 3(1))Application cum self declaration for regularisation of unauthorized constructionTo,The ...........................Having Camp office at.............................,Authorised Officer For the Taluka of ..........,District.................Goa.Sub: Request for regularisation of unauthorized construction.Sir/Madam,In pursuance to the ............................................. Act, 2016, I, Shri .................................................. son/daughter/wife of ............................., major in age, ................. (occupation), ................................. residing at ........................, Goa, do hereby request your good office to kindly consider my request to regularise the unauthorized construction done by me the details of which along with my declaration are given here in below:-(All details to be filled in capital letters only )
