Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(3)(d) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(d)The occupant shall hold the plot in the new site on the same terms and with the same rights and subject to the same liabilities as apply to the tenure of the plot held by him in the old site. An agreement in Form V shall be taken from each occupant before he is put in possession of the plot in the new site.