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[Cites 0, Cited by 0] [Section 18J(2)] [Section 18J] [Entire Act]

State of Goa - Subsection

Section 18J(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)the land remaining after disposal in the manner provided in clause (i) shall be disposed of by sale in the following order of priority, namely:-