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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(2)For the purposes of this section, the market value of any property or right on the date of the declaration of intention to make a scheme or the date of a notification under section 63 without reference to the improvements contemplated in the scheme shall be deemed to be the value of such property or right.