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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(2)Where the land is cultivated jointly by joint tenants or members of joint family, the surrender, unless it is made by all of them shall be ineffective in respect of such joint tenants or members, as the case may be, as have not joined in the application for surrender.