Section 4 in The Goa Land Revenue (Modification and Regularisation of Grants under Decree No. 3602 dated 24-11-1917) Act, 2007
4. Modification of contract of emphyteusis.
- Notwithstanding anything contained in any other law, all contracts of emphyteusis under the Decree No. 3602 dated 24-11-1917, shall, on and from the appointed day, be deemed to have been modified and shall, with effect from that day, be deemed to be Class II occupancy granted under the Code, and the provisions of that Code shall, save as otherwise provided under this Act, apply to such grant under the said Decree No. 3602 dated 24-11-1917.
