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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(20) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(20)"rent" means any consideration in money or kind or both paid or payable by a tenant on account of the use or occupation of the land held by him but shall not include the rendering of any personal service or labour;