Section 42A(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)any sum which is payable by a tenant or any other person towards the cost of any such work as is referred to in sub-section (1) shall be recoverable as arrears of land revenue.Explanation: - For the purpose of this section the term "tenant" shall include every person who cultivates the land personally] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1993(23 of 1993).].
