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

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

(i)where the purchase price is paid in lumpsum, it shall be deducted from the purchase price and the balance paid to the former landlord;

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