Section 40(1)(b) in The Goa, Daman And Diu Land Revenue Code, 1968

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(1)(b) in The Goa, Daman And Diu Land Revenue Code, 1968

(b)to the use or occupation of which he is not entitled or has ceased to be entitled by reason of-

(i)any of the provisions of this code, or

(ii)the expiry of the period of lease or termination of the lease for breach of any of the conditions annexed to the tenure, or

(iii)it being not transferable without the previous permission under sub-section (2) of section 24 or by virtue of any condition lawfully annexed to the tenure under the provision of sections 20, 25 or 32, it shall be lawful for the Collector to summarily evict such person in the manner provided in sub-section (2).

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State of Goa - Subsection

Section 40(1)(b) in The Goa, Daman And Diu Land Revenue Code, 1968