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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(b) in The Goa, Daman And Diu Land Revenue Code, 1968

(b)the court, on receipt of a certificate under the hand and seal of the Collector to the effect that any such occupancy is not transferable without his previous sanction and that such sanction has not been granted, shall remove any attachment or other process placed on or set aside any sale of or affecting such occupancy.