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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Goa - Subsection

Section 93(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)The owner of lessee of such land or building shall be entitled to compensation for any damage or expenses incurred, and to a reasonable rent for the period during which it had been occupied or used for any of the purposes referred to in sub-section (1) Such compensation and rent shall be fixed by the Collector.