| [Goa Act No. 14 of 1988] | [21st May, 1988] |
An Act further to amend the Goa Land Revenue Code, 1968.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninth Year of the Republic of India as follows:-
| [Goa Act No. 4 of 1989] | [25th February, 1989] |
An Act further to amend the Goa Land Revenue Code, 1968.
Be it enacted by the Legislative Assembly of Goa in the Thirty.-ninth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Land Revenue Code (Amendment) Act, 1988.
(2) It shall come into force at once.
2. Amendment of section 32.- In section 32 of the Goa Land Revenue Code, 1968 (Act 9 of 1969),-
(i) for sub-section (3), the Following sub-section shall be substituted, namely:-
"(3) The Collector shall lake a decision on the application within a period of sixty days from the date of receipt of the application and in case of his failure to do so, the person shall have the right to make an appeal to the Secretary (Revenue) to the Government who shall dispose of the appeal within a period of thirty days from the date of filing of appeal.".
(ii) In sub-section (4), the words "or deemed to have been granted" shall be deleted.
3. Repeal and saving.- (1) The Goa Land Revenue Code (Amendment) Ordinance, 1988 (Ordinance No. 2 of 1988) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing or action was done or taken.
1. Short title and commencement.- (1) This Act may be called the Goa Land Revenue Code (Amendment) Act, 1988.
(2) It shall be deemed to have come into force on the 28th day of November, 1988.
2. Amendment of section 32.- In section 32 of the Goa Land Revenue Code, 1968 (Act 9 of 1969), in sub-section (6), for the words and figure "prescribed under the rules.", the following words and figures shall be substituted, namely:-
"prescribed under the rules on payment of the fees at the rates mentioned as under:-
| (i) on personal housing. | Rs. 2/- per square metre. |
| (ii) on commercial housing/industrial and commercial constructions. | Rs. 5/- per square metre. |
Provided that no such fees shall be leviable in cases where sanad is granted-
(i) for area not exceeding two hundred square metres;
(ii) for the purpose of churches, temples, mosques, gurudwaras, sports, hospitals, or educational, charitable, cultural or religious institutions."