Section 44 in Daman and Diu Value Added Tax Regulation, 2005
44. Application of Goa, Daman and Diu Land Revenue Code, 1968 for purposes of recovery.
- For the purposes of recovery of any amount recoverable as arrears of land revenue under this Regulation, the provisions of the Goa, Daman and Diu Land Revenue Code, 1968 (9 of 1969), or any other law made applicable to Daman and Diu as to the recovery of arrears of land revenue in the Daman and Diu shall, notwithstanding anything contained in that Act or in any other enactment, be deemed to be in force throughout the Daman and Diu.
