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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2) in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969

(2)If the occupant of the bank or shore does not accept the offer made by the Collector and the alluvial land is not required for any public or Government purpose, it may be disposed of by public auction to the highest bidder.