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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(3)(i) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(i)he applies to the Mamlatdar within six months from the day of coming into force of this Act stating that he agrees to become a tenant on the same terms and conditions as existed before and as modified by the provisions of this Act;