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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(6) in The Goa, Daman And Diu Land Revenue Code, 1968

(6)[ When the land is permitted to be used for a non-agricultural purpose, a sanad shall be granted to the holder thereof in the prescribed form, on payment of fees at the following rates, namely :-
(i) Personal housing Rs. 20/- per square metre.
(ii) Commercial/Industrial housing  
  C 1-200 FAR Rs. 100/- per square metre.
  C 2-150 FAR Rs. 80/- per square metre.
  S 1-100 FAR Rs. 60/- per square metre.
  S 2-80 FAR Rs. 40/- per square metre.
  I 2-80 FAR Rs. 40/- per square metre.
(iii) (a) Commercial/Industrial housing in C1-200 FARunder 'A'class Municipalities and Coastal Areas. Rs. 150/- per square metre.
  (b) Commercial/Industrial housing in C2-150 FARunder 'A'class Municipalities and Coastal Areas. Rs. 120/- per square metre.
(iv) For any constructions-  
  (a) in Coastal villages falling within 500 metresfrom HTL Rs. 150/- per square metre.
  (b) beyond 500 metres from HTL Rs. 80/- per square metre.
Provided that no such fees shall be leviable in cases where sanad is granted -
(i)for an area not exceeding two hundred square metres;
(ii)for the purpose of churches, temples, mosques, gurudwaras, sports, hospitals or educational, charitable, cultural or religious institutions.]