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

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

(i)75 per cent of such land shall be disposed of by sale to persons belonging to the Scheduled Castes and Scheduled Tribes;

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