Section 50(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)In the case of default by any person who is primarily liable under this section, the irrigation cess including all arrears as aforesaid, shall be recoverable-(a)from the occupant or superior holder, as the case may be, where the tenant was primarily liable, and(b)in any other case, from any other person in possession of the land:Provided that where the irrigation cess is recovered under this section from a person who is not primarily liable for the same, such person shall be allowed credit for any payment which he may have duly made to the person who is primarily liable, and shall be entitled to credit, or the amount recovered from him, in account with the person who is primarily liable.
