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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(d) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(d)any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement.