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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(2)(g) in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964

(g)the circumstances in which leases and allotments may be cancelled or terminated or the terms of any lease or agreement varied;