Section 24(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)Where the maximum rent has been fixed under sub-section (2) the Mamlatdar shall, for each village or group of villages or for any area in such village or group within his jurisdiction fix the rate of rent payable by the tenant for the lease of different classes of land situated in such village, group or area, as the case may be.
