Section 18I in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
18I. Right of tenant whose tenancy has been created after tillers' day.
(1)Not-withstanding any agreement or usage to the contrary, in respect of any tenancy created after the tillers' day, a tenant shall be entitled within one year from the commencement of such tenancy to purchase from the landlord the land held by him.(2)The provisions of this Chapter shall in so far as may be applicable, apply to the purchase of the land by a tenant under sub-section (1).
