Section 18L(2)(a) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

[Cites 0, Cited by 0] [Section 18L(2)] [Section 18L] [Entire Act]

(a)the manner in which the tenant should intimate the landlord and the Mamlatdar under sub-section (2) of section 18B;

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