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

State of Goa - Subsection

Section 23(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)If within three years of the date on which the Collector takes possession of the occupancy, any claimant applies for the occupancy being restored to him, the Collector may, after such enquiry as he thinks fit, place such claimant in possession of the occupancy or reject his claim.