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GOVERNMENT OF GOA
Law (Legal and Legislative Affairs) Department
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Notification
7-2-91/LA The Goa Land Use (Regulation) Act, 1991 (Goa Act No. 3 of 1991) which has been passed by the Legislative Assembly of Goa on 19-2-1991 and assented to by the Governor of Goa on 12-4-1991, is hereby published for the general information of the public. P. V. Kadnekar, Under Secretary (Drafting).
Panaji, 22nd April, 1991.
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The Goa Land Use (Regulation) Act, 1991
(Goa Act 3 of 1991) [12-4-1991]
AN
ACT
to provide for regulation of use of agricultural land for non-agricultural purposes. Be it enacted by the Legislative Assembly of Goa in the Forty-second Year of the Republic of India as follows: —
1. Short title, extent and commencement.— (1) This Act may be called the Goa Land Use (Regulation) Act, 1991. It extends, to the whole of the State of Goa.
(1) It shall be deemed to have come into force with effect from the 2nd day of November,
1990.
2. Regulation of use of land.— Notwithstanding anything contained in the Goa, Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975), or in any plan or scheme made thereunder, or in the Goa Land Revenue Code, 1968 (Act 9 of 1969), no land which is vested in a tenant under the provisions of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) shall be used or allowed to be used for any purpose other than agriculture.
Explanation:— The expression "agriculture", "land" and "tenant" shall have the same meaning assigned to them under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964).
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3. Exemption.— The provisions of this Act shall not apply to acquisition of any land vested in a tenant under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) by the State for a public purpose under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894).
Secretariat Annexe,
Panaji
Dated: 22-4-1991.
B. S. SUBBANNA,
Secretary to the Government of Goa, Law Department (Legal Affairs).