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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(a) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(a)fails to pay the amount of compensation or the amount of the rent, it shall be recovered as an arrear of land revenue on an application being made to the Mamlatdar by the person entitled thereto;