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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(1)(n) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(n)where a plot is subject to a mortgage with possession or a lease, decide the proportion of compensation payable to, or contribution payable by, the mortgagee or lessee on one hand and the mortgagor or lessor on the other;