Section 46A(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)Government may, in any case where it has reason to believe that there has been a contravention of the provisions of this Act, direct the Mamlatdar to hold an inquiry into alleged contravention.The powers of Government under this sub-section may also be exercised by the Collector or any other Officer empowered in this behalf by Government].
