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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3)(d) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(d)from the sums received on account of the land, the manager shall pay-
(i)the cost of management including the cost of necessary repair;
(ii)the Government revenue and all sums due to the Government in respect of the land under management;
(iii)the rent, if any, due to any superior holder in respect of the land;
(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the landlord and of such members of his family as the Collector directs; and
(v)the cost of such improvement of the land as he thinks necessary and is approved by the Collector;