Section 14(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)Where a tenant dies the landlord shall be deemed to have continued the tenancy -(a)if such tenant was a member of a joint family, to the surviving member or members of the said family, and(b)if such tenant was not a member of a joint family, to his, heir or heirs on the same terms and conditions on which such tenant was holding it at the time of his death.
