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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(3) in Goa Waste Management Corporation Act, 2016

(3)All expenses incurred by the Corporation or the agency employed by it in providing the amenity or carrying out the development together with interest, at such rate as the Government may by order fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the holder of land.