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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3)(e) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(e)the manager shall pay to the landlord the balance, if any, remaining after the expenses referred to in clause (d) have been defrayed: