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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Goa - Subsection

Section 120(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)The claim of the Government to any moneys other than arrears of land revenue, but recoverable as a revenue demand under the provisions of this Chapter, shall have priority over all unsecured claims against any land or holder thereof.