Section 41(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(b)Conditions for grant of encroached land in Lease-hold rights.-

(i)that the lease will be for a period of thirty years with retrospective effect from the date of the encroachment;

(ii)that the lessee shall agree in writing to pay annual rent at not less than 15 per cent and not more than 25 per cent of the occupancy price of the encroached land;

(iii)that the lessee shall agree to pay such fine for the unauthorised occupation of the encroached land, as the Collector may determine under sub-section (2) of section 37;

(iv)that the lessee shall agree to vacate the encroached land without compensation if the unauthorized structures are, in the opinion of the Collector, substantially altered during the currency of the lease;

(v)that the land shall not be used for any purpose other than that for which it is granted without the permission of the Collector;

(vi)that the lessee shall execute an agreement in Form XV.

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State of Goa - Subsection

Section 41(1)(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971