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State of Goa - Section

Section 50 in The Goa, Daman And Diu Land Revenue Code, 1968

50. Land revenue in case of diluvion.

- Every holder of land paying land revenue in respect thereof shall be entitled, subject to such rules as may be made in this behalf, to a decrease of assessment if any portion thereof not being less than half hectare in extent, is lost by diluvion.