Section 36(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)(a)When in the opinion of the Government it has become unnecessary to continue the management of the land the Government shall by notification terminate the management thereof.(b)On the termination of management, the land (together with any balance of monies creditable to the landlord) shall be delivered to the landlord from whom the management was assumed if he is dead, to the person appearing to the Government to be entitled to the land.(c)All acts done by the manager during the period of management shall be binding on the landlord or other person to whom the land is delivered under clause (b).(d)The period during which the institution of any proceedings has been prohibited by clause (a) of sub-section (3) shall be excluded from the computation of the period of limitation for the institution of that proceeding.
