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[Cites 0, Cited by 0] [Section 199(2)] [Section 199] [Entire Act]

State of Goa - Subsection

Section 199(2)(xxvii) in The Goa, Daman And Diu Land Revenue Code, 1968

(xxvii)under section 79, the manner in which land revenue assessment of individual survey numbers and sub-divisions shall be fixed by the Settlement Officer on the basis of their classification value;