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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1) in The Goa, Daman And Diu Land Revenue Code, 1968

(1)Land granted under the provision of this Code or any other law shall be held under one of the following classes of holders as may be specified in the order of grant:
(a)Occupants - Class I
(b)Occupants - Class II
(c)Government lessees.