Section 8(2)(b) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2)(b) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962

(b)such application having been made, no order of restoration thereon was passed, shall hold such land as occupant on payment of land revenue to the Government under section 6-

(i)in the case referred to in clause (a), from the 1st January, 1963; and

(ii)in the case referred to in clause (b), from the date such application is finally disposed of.

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State of Goa - Subsection

Section 8(2)(b) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962