Section 199(2)(ix) in The Goa, Daman And Diu Land Revenue Code, 1968

[Cites 0, Cited by 0] [Section 199(2)] [Section 199] [Entire Act]

State of Goa - Subsection

Section 199(2)(ix) in The Goa, Daman And Diu Land Revenue Code, 1968

(ix)under sub-section (1), of section 32 the form of application for permission to convert the use of land from one purpose to another; under clause (c) of sub-section (2), of section 32 the rules subject to which permission for change of user may be granted. by the Collector; and under sub-section (3), of section (6) of section 32 the form in which sanad shall be granted to the holder for non-agricultural use; 32 the conditions subject to which the permission for change of user shall be deemed to have been granted under sub-section (5), of section 32 the rules prescribing the fine which the defaulter shall be liable to pay; and under subsection

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State of Goa - Subsection

Section 199(2)(ix) in The Goa, Daman And Diu Land Revenue Code, 1968