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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(6)(ii) in The Goa, Daman And Diu Land Revenue Code, 1968

(ii)for the purpose of churches, temples, mosques, gurudwaras, sports, hospitals or educational, charitable, cultural or religious institutions.]