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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(3)(c) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(c)No occupancy price shall be charged where plot allotted in the new site is equal in area of the surrendered plot. Where the area of the plot allotted in the new site is more than the area of the plot surrendered, the allottee shall pay occupancy price for the additional area at the market rate determined by the Collector.