Section 5 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
5. Right of persons holding on the date of liberation.
- A person who lawfully cultivated as a tenant or sub-tenant any land belonging to another person (hereinafter in this section referred to as the owner) on or after the 19th of December, 1961 but before the 1st July, 1962 shall be deemed to be a tenant for all the purposes of this Act;(i)if such person cultivated it personally for any period immediately preceding the latter date,(ii)if such land was not cultivated personally by the owner,(iii)if such person was not one of the persons mentioned in clauses (i) to (iii) of section 4, and(iv)if such person is restored to possession of such land in pursuance of subsection (3) of section 8.
