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State of Goa - Section
Section 11 in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
11. Financial Assistance from Government.
- Any Association constituted under these Rules may, subject to availability of funds, get the contribution from the Government towards the cost of repairs to bunds on the same terms and conditions as specified in Rule 12-A of the Goa, Daman and Diu Agricultural Tenancy (Fifth Amendment) Rules, 1968 as amended from time to time.Form I[See Rule 3(2)]Application for RegistrationToThe Mamlatdar,....................Sir,We the undersigned tenants cultivating the land protected by the bund known as ..... situated at village .... Taluka .... request that we desire to form an Association for discharging the joint responsibility of tenants as per provisions of Section 42-A of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 and, therefore, we request that our Association may be duly registered and a certificate of recognization may be issued. A list of tenants is enclosed herewith.The Office of our Association shall be situated in the village of ...Signature of the applicantsForm II[See Rule 3(2)]I hereby certify that the (name of the association) has been registered at Sr. No. ... of the register in my Office and the same has been recognised by me. The registered Officer of the Association shall be in the...SealSignature of the MamlatdarForm III[See Rule 3(3)]List of the Members of the AssociationName of the AssociationName of the bund/bundsVillageTaluka| Sr. No. | Name of the member | Name of the fields | Area in sq. mts. | Total area held by a member | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |