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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(2)The tenant may within 90 days of receipt of the notice signify in the prescribed manner his readiness to purchase the land at the price specified in the notice and there upon a contract to purchase the land at the said price shall be deemed to have been concluded between the landlord and the tenant.