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State of Goa - Section

Section 5 in The Goa, Daman and Diu Disposal of Immovable Evacuee Property Rules, 1977

5. Reserve price.

- The reserve price shall be fixed by the Custodian with the help of the Mamlatdar or Collector of the Revenue Department and/or Director of Agriculture, in case of sale of land, and with the help of Chief Engineer of Public Works Department or his nominee in other cases.