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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(4)(a) in The Government of Union Territories Act, 1963

(a)the allotment, occupation, or use, or the setting apart of land (other than any land which is a reserved forest for the purposes of agriculture or grazing or for residential or other non-agricultural purposes or for any other purpose likely to promote the interests of the inhabitants of any village or town situated within the Hill Areas: