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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(4) in The Goa, Daman And Diu Land Revenue Code, 1968

(4)The Collector shall submit to the Government the record of the proceedings held by him with a report containing his recommendations on the objections, if any, received by him and stating the amounts of compensation, if any, which, in his opinion, are payable to any persons.