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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)where any land is held by two or more persons jointly as tenants, all such persons shall, if any one of them cultivated and continues to cultivate such land personally, be deemed to be tenants in respect of such land;