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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Goa - Subsection

Section 102(m) in The Goa Co-operative Societies Act, 2001

(m)"occupancy right" means the right of an allottee to possess and use the plot of land, site or dwelling unit or commercial unit allotted to him with power to give it on hire or on leave and licence or to mortgage it or to donate or to transmit it by will or by inheritance or to transfer it;