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State of Goa - Section

Section 85 in The Goa, Daman And Diu Land Revenue Code, 1968

85. Procedure for determining non-agricultural assessment in urban areas.

- The Collector shall divide urban areas into blocks on the basis of the market value of lands, due regard being had to the situation of the lands, the non-agricultural purposes for which they are used, and the advantages and disadvantages attaching thereto.