Section 41(1)(a) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Goa - Subsection

Section 41(1)(a) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(a)Conditions for grant of encroached lands in occupancy rights. -

(i)that the encroacher shall pay assessment for the entire period of encroachment and fine as required by sub section (2) of section 37;

(ii)that the encroacher shall pay such penal occupancy price not exceeding five times the value of the land, as the Collector may in his discretion fix, subject to the minimum of two and half times the ordinary occupancy price, if the encroacher does not belong to a backward class; and subject to rule 43, equal to the ordinary occupancy price if he belongs to a backward class;

(iii)that the land shall not be used for any purpose other than that for which it is granted without the permission of the Collector;

(iv)that the encroacher shall execute an agreement in Form XIV.

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State of Goa - Subsection

Section 41(1)(a) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971