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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(3)(a) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(a)the land shall be liable to resumption, in case it is not used for the manufacture of salt or in case it is used for any purpose other than the manufacture of salt;