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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(i) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962

(i)in any case where any such land is held for the purpose of cultivation by a cultivating tenant, be [one-twentieth] [Substituted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] of the rent, or where the rent is in kind, the cash equivalent (which shall be determined as hereinafter provided) of [one-twentieth] [Substituted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] of the rent, payable by the cultivating tenant to the proprietor immediately before the 20th December, 1961;