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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(4)(b) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(b)On the termination of management, the land (together with any balance of monies creditable to the landlord) shall be delivered to the landlord from whom the management was assumed if he is dead, to the person appearing to the Government to be entitled to the land.