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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(6) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(6)Until the rent is fixed in accordance with the provisions of the preceding subsections a tenant shall, subject to the maximum provided under sub-section (2), be liable to pay rent to the landlord at the rate at which it was payable immediately before the date referred to in sub-section (1).