Section 46A in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
46A. [ Powers of the Mamlatdar to inquire into contraventions. [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act No. 10 of 1966).]
(1)Notwithstanding the fact that no application has been made to him in this behalf the Mamlatdar may, upon information received or upon his own knowledge or suspicion, that any of the provisions of this Act have been contravened hold an inquiry in the prescribed manner into the alleged contravention as if an application had been made to him in this regard.(2)Government may, in any case where it has reason to believe that there has been a contravention of the provisions of this Act, direct the Mamlatdar to hold an inquiry into alleged contravention.The powers of Government under this sub-section may also be exercised by the Collector or any other Officer empowered in this behalf by Government].
