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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(1)Land may be given free of occupancy price and free of revenue, whether in perpetuity or for a term, for any of the purposes specified in column 1 of the Table below (from which no profit is expected), by the Collector, when the market value of the land as estimated by the Collector does not exceed the amount shown in column 2 hereof:Table
  Purpose Extent of estimated market value
By the Collector
  1 2
    Rs.
(1) For sites for the construction (at the cost of the fund ofany municipal council or village panchayat, duly constitutedunder any law for the time being in force), of- 5,000
  (a) schools or colleges,  
  (b) hospitals,  
  (c) dispensaries, and  
  (d) other public works  
(2) For sites for the construction of any of the works referredto in clause (1) at the cost of a fund other than the fundsspecified in that clause. 500
(3) For sites referred to in clause (2) when used in connectionwith any scheme under the Community Development and NationalExtension Service, Local Development Works Programme or anyother similar development works. 2,500
(4) For sites used or to be used as market yards under themanagement of Market Committees established under theMaharashtra Agricultural Produce Marketing (Regulation) Act,1963 as applicable to the Union Territory of Goa, Daman and Diu: 5,000
Provided that, land which in the opinion of the Collector is in the neighbourhood of a railway station shall not be granted for Dharmashalas under clause (2) in the Table, unless when erected they are to be in the charge of the municipal council, or village panchayat within whose jurisdiction the land is situated:Provided further that, land shall not be given under this rule for any of the purposes mentioned in rule 7;