Section 12(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)direct, after hearing the tenant and the landlord, that the arrears of rent, or such part thereof as may be considered reasonable by the Mamlatdar, together with the cost of proceedings, if awarded, shall be paid within one year from the date of the order and that if before expiry of the said period the tenant fails to pay the said arrears of rent and costs the tenancy shall be deemed to be terminated and the tenant shall be liable to be evicted.

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State of Goa - Subsection

Section 12(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964