Section 32(1)(c) in The Goa, Daman And Diu Land Revenue Code, 1968

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(1)(c) in The Goa, Daman And Diu Land Revenue Code, 1968

(c)desires to use it for the same non-agricultural purpose for which it is assessed but in relaxation of any of the conditions imposed at the time of grant of land or permission for such non-agricultural purpose, such occupant or tenant shall, with consent of the tenant or, as the case may be, of the occupant, apply to the Collector for permission in accordance with the form prescribed.

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State of Goa - Subsection

Section 32(1)(c) in The Goa, Daman And Diu Land Revenue Code, 1968