Section 36 in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971
36.
/88-RD (Misc). - In exercise of the powers conferred by sub-section (3) of section 56 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) (hereinafter called the "said Act"), the Government of Goa is pleased to grant exemption in respect of land which is the property of a religious institution and wherein no tenancy rights exist, from the operation of the provisions of the said Act, with immediate effect.RD/TNC/SO/206/66. - In exercise of the powers conferred by section 57 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, the Government hereby delegates its powers under Section 3(1) of the said Act, to the Collector of Goa District, with immediate effect:-Provided, however, that notwithstanding this delegation, the Government may itself exercise the said powers should it deem fit to do so in any case.RD/TNC/SO/203/66. - In exercise of the powers conferred by Section 57 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, Government is pleased to delegate the powers conferred upon it under Section 49 (2) of the said Act to the Secretary to the Government, Revenue Department.RD/TNC/SO/205/66. - In exercise of the powers conferred by Section 57 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, Government is pleased to delegate the powers upon it under Section(2) of the said Act to the Secretary to the Government, Revenue Department.RD/TNC/SO/167/78. - In exercise of the powers conferred by Section 57 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act No. 7 of 1964), Government hereby delegates its powers conferred upon it under Section 36 of the said Act to the Government, Revenue Department:Provided, however, that notwithstanding this delegation, the Government may itself exercise the said powers should it deemed fit to do so in any case.RD/TNC/M/RTN/12/65/Sec. 2(4)/67. - In exercise of the powers conferred by clause (4) of section 2 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (No. 7 of 1964), Government hereby appoints the Deputy Collector, North Goa, Sub-Division, and the Dy. Collector, South Goa, Sub-Division, to perform the functions of the Collector under the said Act in the areas within their respective jurisdiction.RD/TNC/M/RTN/12/65/Section 2(15)/67. - In exercise of the powers conferred by clause (15) of Section 2 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (No. 7 of 1964), Government hereby appoints the Awal Karkuns appointed in each Taluka to perform the duties of a Mamlatdar under the said Act within the jurisdiction of their respective talukas.RD/TNC/M/RTN/12/65/Section 2(4)/68. - In exercise of the powers conferred by clause (4) of Section 2 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (No. 7 of 1964) and in partial supersession of Government Notification No. RD/TNC/M/RTN/12/65/Section 2(4)/67 dated 23rd September, 1967 (Published in the Government Gazette, No. 26, Series II, dated 28-9-1967) Government hereby appoints Sub-Divisional Officer, North Goa Sub-Division, Panaji to perform the functions of the Collector under the said Act in the North Goa Sub-Division.RD/TNC/RR/270/69. - In exercise of the powers conferred by rule 4 of the Goa, Daman and Diu Agricultural Tenancy (Revenue, Survey and Record of Rights) Rules, 1967, the Administrator of Goa, Daman and Diu is pleased to direct that the following Officers shown in Column No. 2 of the Schedule appended hereto should conduct the revenue survey in the areas shown in the corresponding entry in column No. 3 of the said Schedule, for the preparation of the Record of Rights connected therewith or for the revision of any existing Record of Rights.
