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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(2)In addition to the occupancy price, the grantee shall be liable to pay such amount for the value of trees, if any, standing on the land as may be determined by the Collector in consultation with such forest officer as the Government may authorize in this behalf.