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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(ii) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962

(ii)all such rights, title and interest shall stand transferred to and vest in the Central Government free from all encumbrances, and every mortgage, debt or charge on any such right, title and interest shall be a charge on the amount of compensation payable to such proprietor under this Regulation;