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

State of Goa - Subsection

Section 18E(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(1)On the determination of the purchase price by the Mamlatdar under section (18C, the tenant shall deposit the purchase price with the Mamlatdar the manner provided in this section.