Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act] State of Goa - Subsection Section 26(2)(b) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (b)The liability to pay irrigation cess in accordance with the provisions of any law for the time being in force, shall be that of the tenant.