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

State of Goa - Subsection

Section 18D(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(1)The purchase price payable by a tenant to the landlord in relation to the land which has been deemed to have been purchased by the tenant under section 18A shall be [* * *] [The words [an amount equivalent to fifteen times the net average annual income of the land for the three years immediately preceding the tillers' day or] omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1993.] the amount indicated in column 2 of the Table below in respect of the categories of land specified in the corresponding entry in column thereof [* * *] [The words [whichever is lower] omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1993.].
  Categoryof land Purchaseprice (in rupees) per hectare
2 Garden consisting primarilyof.-  
  (a) Coconut trees 4,000
  (b) Arecanut trees 3,000
  (c) Mango trees 2,500
  (d) Cashew trees 1,600
Rice land:  
  (a) Kher 4,000
  (b) Khazan 3,600
  (c) Morod 1,600
Wet land where sugarcane iscultivated: 2,500