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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Goa - Subsection

Section 122(1) in The Goa, Daman And Diu Land Revenue Code, 1968

(1)Any instalment of land revenue or part thereof which is not paid on or before the due date shall become an arrear of land revenue and the persons responsible for the payment become defaulters.