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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)The Collector's decision as to the value of land and the amount of land revenue or assessment payable for the land encroached upon shall be conclusive, and in determining the amount of land revenue, occupation for a portion of year shall be counted as for a whole year.