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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(4) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(4)An agreement in Form VI shall be executed by the lessee before he is put in possession of the land.D. Grant of land in lease-hold rights for any non-agricultural purpose