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State of Goa - Section

Section 25 in The Goa, Daman And Diu Land Revenue Code, 1968

25. Occupant's rights are conditional.

- An occupant is entitled to the use and occupation of his land in perpetuity conditionally on the payment of the amount due on account of the land revenue for the same, according to the provisions of this Code, or of any rules made under this Code or of any other law for the time being in force, and on the fulfilment of any other terms or conditions lawfully annexed to his tenure.