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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(3)Save as otherwise provided, the qualifications of the members constituting the Tribunal and conditions of service and all other matters relating to the constitution or organisation of the Agricultural Lands Tribunal shall be such as may be prescribed.]