Section 48(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)Any sum the payment of which has been directed by an order of the Mamlatdar or the Tribunal or the Collector including an order awarding costs, shall be recoverable from the person ordered to pay the same as an arrear of land revenue; an order of the Mamlatdar or the Tribunal awarding possession or restoring the possession or use of any land shall be executed such manner as may be prescribed:Provided that such recovery shall not be made and such order '[other than an order directing the restoration of possession to a tenant] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act No. 10 of 1966).] shall not be executed till the expiry of the period of appeal or, as the case may be, of application for revision as provided in this Act.[Explanation: - For the purposes of the preceding proviso the expression "tenant" shall not include a person deemed to be a tenant under section 4 or section 5] [Added by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act No. 10 of 1966).].
