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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(2) in The Goa, Daman and Diu Irrigation Act, 1973

(2)Notwithstanding anything contained in the Land Acquisition Act, 1894 (Central Act I of 1894), the acquisition of any land under sub-section (1) shall be deemed to be for a public purpose.