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[Cites 0, Cited by 0] [Section 18F(2)] [Section 18F] [Entire Act]

State of Goa - Subsection

Section 18F(2)(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)where the purchase price made payable in instalments, the Mamlatdar shall deduct such amount from such instalments towards the payment of such encumbrances: