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

State of Goa - Subsection

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

(c)the applicant shall commence the non-agricultural use applied for within one year from the date of the order made by the Collector in that behalf, failing which, unless the said period is extended by the Collector from time to time, the permission granted shall be deemed to have lapsed;