Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Goa - Subsection Section 39(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971 (3)The grantee shall within three years from the date of the grant, erect a building of a substantial and permanent description on the land;
