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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(2)All other matters arising for determination and all disputes between the landlord and the tenant in relation to matters arising under this Act and not otherwise provided for shall be decided by the Tribunal.