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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(5) in The Goa, Daman And Diu Land Revenue Code, 1968

(5)lands used for any other public purpose which the Government may by rules made under this Code declare to be exempt, for such period and subject to such conditions as may be specified therein;