Section 14(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(b)if the land is virgin land,-

(i)nil, if the grant is made to a co-operative society referred to in rule 11 or to an individual belonging to a backward class;

(ii)equal to the current market value, if the grant is made under rule 19 to a person whose land has been acquired for a public purpose on payment of compensation;

(iii)equal to one-fourth of the current market value, if the grant is made to a landless person.

(iv)equal to the current market value, in all other cases.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 14(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971