Section 62 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
62. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order as occasion requires, do anything (not inconsistent with this Act) which appears to it to be necessary for removing the difficulty.NotificationsTNC/NTF - 1/65. - In exercise of the powers conferred in sub-section (3) section (1) of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, the Government hereby fixes 8th February, 1965 as the date on which the provisions of the said Act shall come into force in the whole of Goa, Daman and Diu.
