Section 11 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
11. Termination of tenancy by landlord.
(1)The landlord may terminate a tenancy on the ground that the tenant:(a)has failed to pay the rent for any period on or before the date or dates fixed by or under this Act, or(b)has done any act which is destructive or permanently injurious to the land, or(c)has sub-divided, sub-let, or assigned any interest in the land, otherwise than as permitted under sections 14 and 15, or(d)has failed to cultivate the land personally, or(e)has used such land for a purpose other than agriculture.(2)No tenancy of any land held by a tenant shall be terminated on any of the grounds mentioned in this section unless the landlord gives at least ninety days notice in writing to the tenant intimating his decision to terminate the tenancy and the ground for such termination and unless within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated:Provided that where the said breach occurs for the second time the tenant shall be liable to pay to the landlord by way of penalty a sum equal to 50 per cent of the rent payable for that season for the land in relation to which the breach has occurred:Provided further, that where a breach of the same kind occurs on more than two consecutive occasions no such notice as is referred to above shall be necessary and the landlord shall be entitled to straight away make an application to the Mamlatdar under sub-section (4).(3)The tenancy of a tenant who is a minor, or is subject to physical or mental disability, or is a serving Member of the Defence Forces shall not be terminated on the ground only that the land comprised in the tenancy has been sub-let by or on behalf of such tenant.(4)Where the landlord after the expiry of the period of notice, if any, mentioned in sub-section (2) decides to terminate the tenancy under this section, he shall within such time as may be prescribed apply to the Mamlatdar for permission to do so and the Mamlatdar may accord permission or, if he considers it necessary for reasons to be recorded in writing and after considering the objections, if any, of the landlord, submit the case to the Government for orders sub-section (4) of section 10.
