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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(2) in The Goa, Housing Board Act, 1968

(2)On receipt of an appeal under sub-section (1) the Government may, after calling for a report from the competent authority, and after making such further inquiry, if any, as may be necessary, pass such orders as it thinks fit, and the order of the Government thereon shall be final.