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State of Goa - Section
Section 6 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
6. Power of Collector to make revenue free grants.
| Purpose | Extent of estimated market value | |
| By the Collector | ||
| 1 | 2 | |
| Rs. | ||
| (1) | For sites for the construction (at the cost of the fund ofany municipal council or village panchayat, duly constitutedunder any law for the time being in force), of- | 5,000 |
| (a) schools or colleges, | ||
| (b) hospitals, | ||
| (c) dispensaries, and | ||
| (d) other public works | ||
| (2) | For sites for the construction of any of the works referredto in clause (1) at the cost of a fund other than the fundsspecified in that clause. | 500 |
| (3) | For sites referred to in clause (2) when used in connectionwith any scheme under the Community Development and NationalExtension Service, Local Development Works Programme or anyother similar development works. | 2,500 |
| (4) | For sites used or to be used as market yards under themanagement of Market Committees established under theMaharashtra Agricultural Produce Marketing (Regulation) Act,1963 as applicable to the Union Territory of Goa, Daman and Diu: | 5,000 |