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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(3)The Collector shall take from each such grantee an agreement in Form III, and shall cause the grantee to be placed in possession of the land granted to him.