Section 2(19A) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(19A)[ "purchase price" means the price determined by the Mamlatdar under section 18C;] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).]
