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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5) in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971

(5)No order of disposal shall be made by the Mamlatdar under sub-section (2) or (4) unless the party against whom the order is proposed to be passed has been given an opportunity of being heard in the matter.