Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(2)(vi) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(vi)the applicant shall within the prescribed period execute an agreement in the prescribed form in favour of the neighbouring holder; and