Section 5(1)(iii) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(iii)The tenure on which the land is held, that is to say whether the land is held as owner, occupant class I or II or Government lessee.

Legal Document View