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[Cites 0, Cited by 0] [Section 42A(2)] [Section 42A] [Entire Act]

State of Goa - Subsection

Section 42A(2)(iii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(iii)the termination of the beneficiaries of any work, the apportionment an recovery of the cost of such work from among them;