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[Cites 0, Cited by 0] [Section 18A(5)] [Section 18A] [Entire Act]

State of Goa - Subsection

Section 18A(5)(a) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(a)the tenant-purchaser shall be liable to pay to the former landlord the purchase price; and