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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Goa - Subsection Section 36(5) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (5)The Government may appoint a Comunidade, a Village Panchayat, or a Cooperative Society as manager for the purposes of this section.
