Section 17 in The Goa, Daman And Diu Land Revenue Code, 1968
17. Recovery of value of trees, etc., unauthorisedly appropriated.
- Any person who shall unauthorisedly fell and appropriate any tree or any portion thereof which is the property of the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government shall be liable to the Government for the value thereof, which shall be recoverable from him as an arrear of land revenue, in addition to any penalty to which he may be liable under the provisions of this Code for the occupation of the land or otherwise and notwithstanding any criminal proceedings which may be instituted against him in respect of his said appropriation of [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government property.
