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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(3)Disposal of building plots in such list shall be subject to the previous sanction of the Government upon such terms and conditions as may be determined in each case by the Government.