Section 12(2)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Goa - Subsection

Section 12(2)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(b)to a joint farming society or a farming society referred to in rule 11, if-

(i)the majority of its members do not reside within a radius of eight kilometers of the village in which the land is situated, or

(ii)any member thereof holds land equal to or more than one economic holdings: