Section 56 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
56. Exemption.
(1)The provisions of this Act shall not apply to lands leased or held by the Government or lands granted to or for the benefit of any individual specifically for rendering any service to any religious, educational or charitable institution or for any other specific service to the public [* * *] [By the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968) the words 'or lands vested in the Custodian under the Goa, Daman and Diu Administration of Evacuee Property Act, 1964' .were inserted. However by the Goa Administration of Evacuee Property (Amendment) Act, 1989 (Act No. 19 of 1989) same has been omitted.](2)The Government may, by notification, exempt any class of persons from the operation of all or any of the provisions of this Act.(3)In particular, and without prejudice to the generality of sub-section (2), the Government may grant such exemption in respect of any land which is the property of a temple, church, mosque or any other institution for public religious worship or of a trust for educational or charitable purpose, or hospital, pinjrapole or goshala, provided that the entire income of such land is appropriated for the purpose of such temple, church, mosque institution, trust, hospital, pinjrapole or goshala.(4)The Government may, by notification, reserve any area for non-agricultural purposes, or industrial development and thereupon the provisions of this Act shall cease to apply in relation to any land in such area.(5)Any exemption which is granted by Government may be withdrawn by the Government by notification.
