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State of Goa - Section

Section 41 in The Goa, Daman and Diu Town and Country Planning Act, 1974

41. Power to acquire land under the Land Acquisition Act, 1894.

- Any land required, reserved or designated in a Development Plan shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894, and may be acquired in accordance with the provision of that Act.