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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(4)(c) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(c)All acts done by the manager during the period of management shall be binding on the landlord or other person to whom the land is delivered under clause (b).