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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Goa - Subsection

Section 138(3) in The City of Panaji Corporation Act, 2002

(3)In the event of the death of the person in whom title to any land or building or in any part or share of any land or building vests, the person who as heir or otherwise takes the title of the deceased by descent or device shall, within three months from the death of the deceased, give notice of his title to the Commissioner in writing.