Section 2(18)(vi) in The Goa, Daman And Diu Land Revenue Code, 1968

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State of Goa - Subsection

Section 2(18)(vi) in The Goa, Daman And Diu Land Revenue Code, 1968

(vi)the erection on land or in the immediate vicinity thereof, otherwise than on the village site, of a building or house for the occupation of the tenant, his family and servants or a cattle-shed, a storehouse or other construction for agricultural purposes or of any building required for the convenient or profitable use or occupation of the land; and

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State of Goa - Subsection

Section 2(18)(vi) in The Goa, Daman And Diu Land Revenue Code, 1968