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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(1)(b) in The Goa, Housing Board Act, 1968

(b)the place or places at which particulars of the scheme, a map of the area, and details of the land which it is proposed to acquire and of the land in regard to which it is proposed to recover betterment charges, may be seen at reasonable hours, and shall have the same published in the Official Gazette and also have a copy sent to the local authority concerned.