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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(1)If a person intends to remove or discontinue the water course constructed under the authority conferred on him under section 39, he may do so after giving notice to the Mamlatdar and the neighbouring holder.