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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Goa - Subsection

Section 126(2)(b) in The Goa, Housing Board Act, 1968

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised and performed by or on behalf of the Board and the Chairman shall, as from the date of dissolution, be exercised and performed by the Government or such authority or person as it may appoint in this behalf;