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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(3)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(b)the land shall be liable to resumption, wholly or in part, in case it is required for Government purposes, on payment of compensation for improvements, if any, made by the lessee, at original cost minus depreciation.