Section 13(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)If the tenant fails within the period specified in sub-section (1) to signify his acceptance as provided in sub-section (2), the landlord shall be free to sell the land in question to any person at a price not lower than that set out in the notice or the price determined by the Collector under sub-section (3) as the case may be.
