Section 18B in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
18B. Right of tenant to purchase land where he is a minor, etc.
(1)Notwithstanding anything contained in section 18A, where the tenant is a minor or a widow or a person subject to mental or physical disability or a serving member of the Defence Forces, the right to purchase land under that section may be exercised-(a)by the minor within one year from the date on which he attains majority;(b)by the successor in title of the widow within one year from the date on which her interest in the land ceases to exist;(c)within one year from the date on which the mental or physical disability of the tenant ceases to exist;(d)within one year from the date on which the tenant ceases to be a serving member of the Defence Forces:Provided that where a person of any such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section, unless before the tillers' day the share of such person in the joint family has been separated by metes and bounds, and the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated having regard to the area, assessment, classification and the value of the land, in the same proportion as the share of that person in the entire joint family property.(2)A tenant desirous of exercising the right conferred on him under sub-section (1) shall give an intimation in that behalf to the landlord and the Mamlatdar within whose jurisdiction the land is situated in the prescribed manner within the period specified in that sub-section.(3)The provisions of section 18A and sections 18C to 181 shall, so far as may be applicable, apply to such purchase.
