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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(2)In any area in which a survey and settlement of agricultural lands have been completed in pursuance of the provisions of this Act or of any other law, the maximum rent payable by a tenant to a landlord shall be such multiples of the land revenue, not exceeding five, as may be prescribed for each area.