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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(a) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

(a)that the holder shall pay a composition fee not less than fifty per cent of the cost incurred on the offending unauthorised construction or forty times the non-agricultural assessment payable on the land with reference to the altered use, whichever is greater;