Section 3(1)(a) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975

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State of Goa - Subsection

Section 3(1)(a) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975

(a)["Not less than ten tenants"] [In rule 3 these words have been substituted for the words 'not less than twenty-five tenants' by Amendment Rules, 1999 (O.G. Series I No. 45 dated 10-2-1999-Supplement).] who jointly derive benefit from a common major bund or bunds shall be required to constitute an association. The membership of such Association shall be compulsory for all such tenants irrespective of the fact whether bund is owned by the Comunidade or by a private individual. All the members of the association will collectively be referred to as the General Body. The object of the Association shall be to discharge the joint responsibility of tenants in accordance with the provisions of section 42-A of the Act:

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State of Goa - Subsection

Section 3(1)(a) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975