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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(b)that, if the land is at any time resumed by the Government under condition (a), the compensation payable therefor shall not exceed the amount if any paid to the Government for the grant.