Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(1) in The Goa, Daman And Diu Land Revenue Code, 1968

(1)The assessment of land revenue on any land shall be made or deemed to have been made, as the case may be with reference to the use of the land-
(a)for the purpose of agriculture,
(b)for the purpose of residence,
(c)for industrial or commercial purpose,
(d)for any other purpose.