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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(2)(b) in The City of Panaji Corporation Act, 2002

(b)with the sanction of the Standing Committee the Commissioner may dispose of by sale or otherwise, any such right as aforesaid, for any period not exceeding three years at a time of which the premium or rent or both, as the case may be, for any one year does not exceed fifty thousand rupees;