Section 14(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)Where any question arises as to the person or persons in whose favour tenancy is deemed to have been continued under the foregoing provisions, such question shall be determined by the Mamlatdar after hearing the landlord and other persons interested in the matter:Provided that nothing in this sub-section shall preclude the rights of parties being determined by a court of law.
