Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1)(c) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(c)in the case of any other land-
(i)equal to one-tenth of the current market value of the land, if the grant is made to any co-operative society referred to in rule 11;
(ii)one-fifth of the current market value of the land, if the grant is made to an individual belonging to a backward class;
(iii)equal to the current market value, if the grant is made under rule 19 to a person whose land has been acquired for a public purpose on payment of compensation;
(iv)equal to one half of the current market value, if the grant is made to a landless person;
(v)equal to the current market value, in all other cases.