Section 56(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)The provisions of this Act shall not apply to lands leased or held by the Government or lands granted to or for the benefit of any individual specifically for rendering any service to any religious, educational or charitable institution or for any other specific service to the public [* * *] [By the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968) the words 'or lands vested in the Custodian under the Goa, Daman and Diu Administration of Evacuee Property Act, 1964' .were inserted. However by the Goa Administration of Evacuee Property (Amendment) Act, 1989 (Act No. 19 of 1989) same has been omitted.]
