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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(2)to resume and take possession of the said land, free of all claims and incumbrances of any person whatsoever, on payment of compensation not exceeding the amount (if any) paid to the Government for this grant.This grant is made subject to the reservation of the right of the Government to all mines and mineral products and quarries and of full liberty of access for the purpose of working quarrying and searching for the same, with all reasonable conveniences as provided by the Code.This sanad is executed on behalf of the President of India by the Collector of.......................... this day of........................ 19.........
(Signed)..................................
CollectorSealForm 'II'[See Rule 7(2)]Form of Lease of Land Granted to Educational Institutions or Local Authorities and for Gymnasiums to be used as a Playground/Gymnasium or for other Recreational PurposesThe President of IndiaToThis is to certify that........................ of........................................................ (hereinafter called "the lessee") has, subject to the provisions of the Goa, Daman and Diu Land Revenue Code, 1968 (Act IX of 1969), and the rules made thereunder and subject to the conditions hereinafter specified, been allowed by the Collector of . . . . . . . . . (hereinafter called "the Collector") on behalf of the President of India (hereinafter referred to as "Government"), to occupy
for the purposes of a| PlaygroundGymnasium| [and/or] [Here specify the other recreational purpose.]
for a period of.......... years commencing on the day of ........... 19...... (hereinafter called "the said term") a plot of land situated in village/town/city of taluka.........................., district.................................. bounded on the North by..........., on the South............, on the West by................. and on the East by......... bearing C.T. S. No./Survey No.......................... and measuring about sq. meters hectares and of the following shape and of the following dimensions as shown in the map hereto annexed:-The conditions of this lease are as follows:-