Section 26(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)Where the benefit of any such works as is referred to in the [preceding sub-sections] [These words were substituted for the words 'preceding sub-section' the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act No. 10 of 1966).] is derived by or is available to more tenants than one, the cost of such works shall be distributed between all such tenants in such proportion as may be agreed to between them or, in the absence of an agreement, as may be determined by the Mamlatdar, having due regard to all relevant circumstances of the case.
