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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(2)The new site shall be laid out in suitable plots in the manner provided in rule 24 making adequate provision for roads, wells, schools, and other public purposes.