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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(1)(d) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

(d)the applicant shall be liable to pay such altered assessment as may be determined with reference to the altered use under section 84 or as the case may be, section 88;