Section 29 in The Goa, Daman And Diu Land Revenue Code, 1968
29. Uses to which holder of land for purposes of agriculture may put his land.
- A holder of any land assessed or held for the purpose of agriculture is entitled by himself, his servants, tenants, agents or other legal representatives to erect farm buildings, construct wells or tanks or make any other improvements thereon for the better cultivation of the land, or its more convenient use for the purpose aforesaid.
