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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1) in Goa (Institute Menezes Braganza) (Supplemental Provisions) Act, 1997

(1)Any person who had any claim whatsoever to any property or other asset of the said Institute on the appointed day, may make an application to such officer as may be appointed by the Government (hereinafter called the 'adjudicating Officer'), for determination of his claim and the compensation payable therefor by the Government.