| [Goa Act No. 7 of 1992] | [31st March, 1992] |
An Act further to amend the Goa, Daman and Din Industrial Development Act, 1965.
Be it enacted by the Legislative Assembly of Goa in the Forty-second Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Industrial Development (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 21st day of November, 1991.
2. Amendment of section 37A.- For the proviso to clause (c) of sub-section (1) of section 37A of the Goa, Daman and Diu Industrial Development Act, 1965 (Act 22 of 1965) (hereinafter referred to as the ‘principal Act’), the Following proviso shall be substituted, namely:-
"Provided that the Municipalities and the Village Panchayat which were receiving house tax from the occupants in the industrial estates under the respective laws, shall be compensated by the Government to the extent of the last financial year's collection of taxes for such period as may be determined by the Government, which shall not be less than five years.".
3. Amendment of section 55.- In section 55 of the principal Act, for the words "any other law", the words and figures "the Goa, Daman and Diu Municipalities Act, 1968 (Act 7 of 1969) and the Goa, Daman and Diu Village Panchayats Regulation, 1962 (Regulation No. 9 of 1962)" shall be substituted.
4. Repeal and saving.- The Goa Industrial Development (Amendment) Ordinance, 1991 (Ordinance No. 2 of 1991), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.