Section 13(5) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(5)Any sale by a landlord to a person other than a tenant without giving the notice required by sub-section (1), or before the expiry of the period of the said notice or at price lower than, that set out in the notice or the price determined by the Collector under sub-section (3) as the case may be, shall be void.
