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State of Goa - Section

Section 2 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

2. Definitions.

- In these rules, unless the context requires otherwise-
(a)"Code" means the Goa, Daman and Diu Land Revenue Code, 1968.
(b)"section" means a section of the Code;