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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(e) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(e)"economic holding" means-
(i)1 hectare of paddy land, or
(ii)1 hectare of land used for coconut garden, or
(iii)1 hectare of land used for arecanut garden, or
(iv)1 hectare of land used for cultivation of sugarcane, or
(v)1 hectare of land under perennial irrigation, or
(vi)2 hectares of any other land;