Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 97 in The Goa, Housing Board Act, 1968 97. Penalty for removing bar, chain or post. - If any person, without lawful authority, infringes any order given, or removes any bar, chain or post fixed, under subsection (2) of section 48, he shall be punishable with fine which may extend to fifty rupees.
