Section 88(1) in The Goa, Daman And Diu Land Revenue Code, 1968
(1)Subject to the provisions of this section, the rate of assessment in respect of lands in urban areas-(a)used for purposes of residential building, shall be the standard rate of nonagricultural assessment;(b)used for the purposes of industry, shall be one and one half times the standard rate of non-agricultural assessment;(c)used for purposes of commerce, shall be twice the standard rate of non-agricultural assessment;(d)used for any other non-agricultural purpose, shall be fixed by the Collector, at a rate not less than the standard rate of non-agricultural assessment, and not exceeding one and one-half times that standard rate, regard being had to the situation, and special advantages or disadvantages attaching to such lands.
