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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(2)(a) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(a)The liability to pay land revenue in accordance with the provisions of any law for the time being in force shall be that of the landlord.