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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(3)(b) in The Goa Panchayat Raj Act, 1994

(b)by written notice require within a reasonable period to be specified therein, such building alteration or addition to be altered or demolished [* * *] [The words omitted by the Amendment Act 1 of 1997.].