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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(ii) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962

(ii)in the case of any other land, be calculated at such rate or rates as the Collector may fix having regard to the rent payable immediately before the 20th December, 1961, for such or similar land.