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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(5)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)subject to the maximum fixed under sub-section (2), enhance the rent, if he is satisfied that on account of any improvement made in the land, at the expense of the landlord, there has been an increase in the agricultural produce thereof.