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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(1)(iv) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975

(iv)[ to consider and decide the terms and conditions of lease of fishing rights of sluice gate or "Umalo" in the vicinity of sluice gate, "pons" or "murados" or in the rivulet and also to decide whether the public auction of fishing rights of the sluice gate or vicinity thereof, "pons" or "murados" shall be reserved exclusively for the members of Tenants Association or not.] [New clause (iv) inserted by Amendment Rules, 1998 (O.G. Series I No. 45 dated 10-2-1998-Supplement).]