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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Goa - Subsection

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

(iv)the applicant shall pay to the neighbouring holder such compensation for any damage caused to such land by reason of the construction of the water course or such annual rent, as the Mamlatdar may decide to be reasonable;