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

State of Goa - Subsection

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

(viii)under section 31, the rules subject to which the Collector or survey officer may regulate or prohibit the use of land for other purposes and summarily evict any holder who uses such land for such prohibited purpose;