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[Cites 0, Cited by 0] [Section 42A(2)] [Section 42A] [Entire Act]

State of Goa - Subsection

Section 42A(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)the management and regulation of sources of income of the associations such as income from trees on bunds, operation of sluice-gates, fisheries and such other sources of income as may be prescribed;