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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2)(a) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971

(a)to any individual-
(i)who (not being a serving member of the armed forces or a freedom fighter, does not reside within a radius of eight kilometers of the village in which such land is situated, or
(ii)who holds land equal to or more than one economic holding; [or] [Inserted by Second Amendment Rules, 1975, published in the Official Gazette Series I No. 1 dated 1-4-1976.]
(iii)[ whose total gross annual income from all sources including that of his or her spouse and all dependent members of his or her family exceeds Rs. 6000/-; or [Inserted by Second Amendment Rules, 1975, published in the Official Gazette Series I No. 1 dated 1-4-1976.]
(iv)who was not born in the Union Territory of Goa, Daman and Diu or whose parents were not born in this Union Territory or who is not ordinarily a resident of this Union Territory for not less than fifteen years.]