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State of Goa - Section

Section 65 in The Goa, Daman And Diu Land Revenue Code, 1968

65. City survey how to be conducted.

- The Government may, at any time, direct a survey or re-survey of lands, other than those used ordinarily for the purpose of agriculture only, within the site of any village, town or city. Such survey shall be conducted and all its operations shall be regulated according to the provisions made in the preceding sections of this Chapter.