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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Goa - Subsection

Section 18A(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(1)On the tillers' day, every tenant shall, subject to the other provisions of this Act, be deemed to have purchased from his landlord the land held by him as a tenant and such land shall vest in him free from all encumbrances subsisting on the said day.