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[Cites 0, Cited by 0] [Section 26(3A)] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(3A)(b) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(b)The person from whom the costs are recovered under the preceding clause shall be entitled to recover the same or an appropriate portion thereof from any person who in law is wholly or partially liable to construct, maintain or repair the bunds;