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[Cites 0, Cited by 0] [Section 199(2)] [Section 199] [Entire Act]

State of Goa - Subsection

Section 199(2)(xix) in The Goa, Daman And Diu Land Revenue Code, 1968

(xix)under section 61, the rules in accordance with which the Collector may divide the holding and apportion assessment thereof and the limits of area of land revenue below which partition may be rejected;