Section 4(1)(ii) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017

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State of Goa - Subsection

Section 4(1)(ii) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017

(ii)prohibition on, sale of land under the said Legislative Diploma No. 645 dated 30-03-1933 or development of land in no development zone or use of land under the said Act 21 of 1975 or the Act 3 of 1991, as the case may be, or rules, notifications, plans issued thereunder, the Government shall be entitled to enter into any transaction with any person, body of persons, committee, etc., including transaction to enter into contract or obtain no objection certificate from the owner, where the land is needed for public purpose and all such land purchased/ acquired by the Government shall vest in the Government free from all encumbrances of whatsoever nature and the Government shall use such land for setting up of project.

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State of Goa - Subsection

Section 4(1)(ii) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017