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] [Section 30] [Entire Act] State of Goa - Subsection Section 30(a) in The Goa Rehabilitation Board Act, 2006 (a)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme; by following the provision of the land acquisition Act, 1894;
