Section 26(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)(a)The liability to pay land revenue in accordance with the provisions of any law for the time being in force shall be that of the landlord.(b)The liability to pay irrigation cess in accordance with the provisions of any law for the time being in force, shall be that of the tenant.(c)The liability to pay any other rate, tax, fee, cess or other charge levied by or under any other law shall be as provided in such law and in the absence of any provision, that of the tenant.
