Section 24(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)The rate of rent so fixed shall continue for a period of 5 years and shall be liable to be revised by Government thereafter at the end of each successive period of 5 years;provided that the rate of rent so fixed, if not revised at the end of next period, shall continue until it is so revised.
