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

State of Goa - Subsection

Section 18(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(3)On receipt of an application under sub-section (1) or (2) the Mamlatdar shall, after holding an enquiry, pass such orders thereon as he deems fit, with due regard to the other provisions of this Act and the Rules.