[2
of 2023] [14th
February 2023] AN ACT further to amend the
Goa Regularisation of Unauthorized Construction Act, 2016 (Goa Act 20 of 2016). Be it enacted by the
Legislative Assembly of Goa in the Seventy-third Year of the Republic of India,
as follows:- (1)
This Act may be called the Goa Regularisation
of Unauthorized Construction (Amendment) Act, 2023. (2)
It shall come into force on such date as the
Government may, by notification in the Official Gazette, appoint. "Provided further that
the person who could not make application within a period as specified in the
first proviso may make such application within a period of ninety days from the
date of coming into force of the Goa Regularisation of Unauthorized
Construction (Amendment) Act, 2023".Goa
Regularisation Of Unauthorized Construction (Amendment) Act, 2023
In section 3 of the Goa Regularisation of Unauthorized Construction Act, 2016
(Goa Act 20 of 2016), in sub-section (1), after the existing proviso, the
following proviso shall be inserted, namely:-