Section 4(1)(i) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017

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State of Goa - Subsection

Section 4(1)(i) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017

(i)anything contained in the Goa, Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975), the Legislative Diploma No. 645 dated 30-3-1933 in its application to the State of Goa, the Goa Land Use (Regulation) Act, 1991 (Act 3 of 1991) or any other law for the time being in force, or decree, judgment or direction of any Court or rules, regulations, notifications or Orders issued by the Government; and

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State of Goa - Subsection

Section 4(1)(i) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017