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[Cites 0, Cited by 0] [Section 18F] [Entire Act]

State of Goa - Subsection

Section 18F(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(4)Nothing in this section shall affect the rights of the holder of any such encumbrance to proceed against the former landlord in any other manner or under any other law for the time being in force.