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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(6) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(6)The Collector shall take from each grantee an agreement in Form III, and shall cause the grantee to be placed in possession of the land granted to him.