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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(a) in The Goa, Daman And Diu Reorganisation Act, 1987

(a)any tax or duty on property, including land revenue collected in excess shall go to the State of Goa id the property is situated in the district of Goa of the existing Union territory;