Section 1 in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971
1. Short title, extent, commencement and duration.
(1)This Act may be called the Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971.(2)It extends to the whole of the Union Territory of Goa, Daman and Diu.(3)It shall come into force at once.(4)It shall remain in force for a period of [six years] [These words were substituted for the words 'four years' by G. D. D. 20 of 1975 Section 2 (Official Gazette, Series I No. 32 dated 6-11-1975). Earlier, the words 'four years' have been substituted for the words 'two years' by G. D. D. 14 of 1973 Section 2 (Official Gazette (Extraordinary), Series I No. 26 dated 29-9-1973).].
