Section 21(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

(b)rent at the rate of 60 paise per hectare shall be levied for the next twenty years on the whole area leased, whether reclaimed or not;

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