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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(1)(i) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

(i)"survey marks" means for the purposes of these rules, a mark erected for purposes of cadastral survey of land;