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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1)(e) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

(e)in the case of long term lease or assignment of a long term lease of an open plot for a premium with a reservation of ground rent, an amount equal to the premium and sixteen times the ground rent reserved shall be the full market value;