Section 3(1) in Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016
(1)Notwithstanding anything contained in any other law, judgment, order or decree of any court, tribunal or any other authority, from the date of commencement of this Act, said land more particularly described in Schedule I hereto shall be deemed to have been vested with the Government, free from all claims, charges, encumbrances, liens, etc.
