Section 18L(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which the tenant should intimate the landlord and the Mamlatdar under sub-section (2) of section 18B;(b)the form of public notice and the manner in which it is so be published under sub-section (1) of section 18C;(c)any other matter which is required to be prescribed."][Chapter III( )] [Chapter III omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).] 19 to 22.
