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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(1) in The Goa Command Area Development Act, 1997

(1)No sooner the particular patch of land in the Command Area is provided with "irrigation" facility or found technically feasible for "irrigation", it shall be obligation of the concerned landholder to cultivate the said land and he is liable to pay charges at the prevailing water rate, whether or not the water is used by him for "irrigation" of land.