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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(2)(h) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

(h)check whether landlords issue receipts as required by the provisions in the Goa, Daman and Diu Agricultural Tenancy Act, 1964 and verify whether any landlord recovers rent in excess, or in the form of labour or service in contravention of the provisions of such law, and whether all such cases are reported to the Mamlatdar for action;