Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

State of Goa - Act

Goa Land Use (Regulation) Act, 1991

GOA
India

Goa Land Use (Regulation) Act, 1991

Act 3 of 1991

  • Published on 12 April 1991
  • Commenced on 12 April 1991
  • [This is the version of this document from 12 April 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
Goa Land Use (Regulation) Act, 1991(Goa Act 3 of 1991)Last Updated 18th January, 2020[Dated 12.04.1991]An Act to provide for regulation of use of agricultural land for non-agricultural purposes.Be it enacted by the Legislative Assembly of Goa in the Forty-second Year of the Republic of India as follows: -

1. Short title, extent and commencement.

(1)This Act may be called the Goa Land Use (Regulation) Act, 1991.It extends, to the whole of the State of Goa.
(2)It shall be deemed to have come into force with effect from the 2nd day of November, 1990.

2. Regulation of use of land.

- Notwithstanding anything contained in the Goa, Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975), or in any plan or scheme made thereunder, or in the Goa Land Revenue Code, 1968 (Act 9 of 1969), no land which is vested in a tenant under the provisions of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) shall be used or allowed to be used for any purpose other than agriculture.Explanation. - The expression "agriculture", "land" and "tenant" shall have the same meaning assigned to them under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964).

3. Exemption.

- The provisions of this Act shall not apply to acquisition of any land vested in a tenant under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) by the State for a public purpose under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894).