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State of Goa - Section

Section 29 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

29. General.

- Save as provided in this Act, the rights and privileges of any tenant under any custom, usage or law for the time being in force or arising out of any contract, grant, decree or order of a court or otherwise howsoever, shall not be limited or abridged.