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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(2)(c) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(c)The liability to pay any other rate, tax, fee, cess or other charge levied by or under any other law shall be as provided in such law and in the absence of any provision, that of the tenant.