Section 55 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
55. Lands held by Comunidades.
- For the removal of doubts it is hereby declared [that the lands owned by a Comunidade shall be deemed to be owned by it as a single person and not by the individual members thereof and] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1965 (Act No. 11 of 1965).] that the provisions of this Act shall apply to [such lands] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1965 (Act No. 11 of 1965).] and the provisions in the Code of Comunidades or any other Decree or other law relating to Comunidades shall stand modified or repealed to the extent necessary.
