Section 10 in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971
10. [ Exemptions. [Inserted by G. D. D. 20 of 1975 Section 4 (Official Gazette, Series I No. 32 dated 6-11-1975).]
- The provisions of this Act shall not apply to lands leased or held by the Government or lands vested in the custodian under the Goa, Daman and Diu Administration of Evacuee Property Act, 1964 (6 of 1964)."]NotificationsTNC/110/65. - In pursuance of the provisions contained in sub-section (5) of Section [20] [Section 20 deals with 'Resumption of Land'. This Section and Sections 19, 21 and 22 which formed part of Chapter III (dealing with 'Resumption by Landlord') of the Agricultural Tenancy Act, have been omitted by G. D. D. Act 17 of 1976. (see page 212).] of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, the Government hereby fixes the 28th July, 1964, as the date with reference to which all partitions and transfers of property referred to in that sub-section shall be ignored and deemed not to exist unless such partition or transfer is approved by the Tribunal.RD/TNC/MND/236/67. - In exercise of the powers conferred by sub-section (9) of Section [17] [Section 17 deals with 'Dwelling house of the tenant in landlord's site'. This section has been repealed by the G. D. D. Mundkars (Protection from Eviction) Act, 1975 (Act 10 of 1976).] of the Goa, Daman and Diu Agricultural Tenancy Act, 1964, the Government hereby directs that the provisions of section 17 of the said Act shall apply in respect of the dwelling houses and the sites thereof occupied by agricultural labourers and artisans in the District of Goa.No. RD/TNC/38/70-74. - In exercise of the powers conferred by sub-section (4) of Section 23 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (No. 7 of 1964) the Government of Goa, Daman and Diu hereby notify that the rent payable by a tenant to the landlord shall be paid within 30 days from the date of final operations in respect of each harvest and that such rent may be paid in cash or in kind at the option of the landlord at the conversion rates of Rupees seventy four per quintal as may, from time to time, be revised by the Government.R. B. SRV/8/3430. - In exercise of the powers conferred by rule 4 of the Goa, Daman and Diu Agricultural Tenancy (Revenue, Survey and Record of Rights) Rules, 1967, the Collector of Goa is pleased to appoint the officers shown in Column No. 2 of the Schedule appended hereto, to conduct the revenue survey in the areas shown in the corresponding entry in Column No. 3 of the said Schedule, for the preparation of Record of Rights connected therewith or for the revision of existing Record of Rights.
