Section 18(13) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(13)The Government may, by notification direct that the foregoing provisions of this section shall, in any area specified in the notification, apply also in respect of dwelling houses and the sites thereof occupied by agricultural laborers or artisans or in respect of land held or lease by persons carrying on allied pursuits."["Chapter IIA] [26 New Chapter IIA Inserted by the Goa , Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).] Special rights and privileges of tenants
