Section 29(1)(iii) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

(iii)The tenure on which the land is held, that is to say whether the land held as owner, occupant or Government lessee.

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