Section 37(4)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

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State of Goa - Subsection

Section 37(4)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)for the next season in which a default occurs, be liable to pay additional rent to the landlord of ten per cent over and above the rent payable by him, if the default is not due to any act of omission on the part of the landlord; and

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State of Goa - Subsection

Section 37(4)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964