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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(3)A license in Form VII shall ordinarily be given for such purposes, subject to such additional conditions as the Collector may deem fit to impose, regard being had to the circumstances of each case.