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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2)(i) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(i)direct, after hearing the landlord, that no rent shall be payable for the period of such failure of crops by the tenant, or