Section 36(3)(b) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

(b)the landlord shall be incompetent and the manager shall be competent:

(i)to enter into any contract with respect of the land;

(ii)to mortgage, charge, lease or alienate the land or any part thereof; and

(iii)to grant valid receipts for rents or profits accruing from the land:

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