Section 38(1) in The Goa Education Development Corporation Act, 2003
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the State Government may, by notification in the Official Gazette-(a)declare an educational area which is-(i)earmarked as educational estate; and(ii)having adequate facilities in respect of power, roads, water supply, to be notified area;(b)appoint the Corporation or any Officer or Committee thereof for the purpose of the assessment and recovery of any taxes when imposed as per the provisions made thereof;(c)declare that the provisions of any law relating to local authorities providing for control or erection of buildings, levy and collection of taxes, fees and other dues to the local authority which is in force in that area shall cease to apply and thereupon such provisions shall cease to apply thereof:Provided that the Corporation of the City of Panaji, the Municipalities and the Village Panchayats which were receiving house tax from the occupants in the educational estates under their respective laws, shall be compensated by the Government to the extent of the last financial year's collection of taxes for such period as may be determined by the Government which shall not be less than five years;(d)make other provision as is necessary for the purpose of the enforcement of the provision so provided to that area.
