Section 10(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)Where the Mamlatdar is of opinion that the conditions mentioned in sub-section (1) are not satisfied, he may, after giving a reasonable opportunity to the landlord to show cause against taking action under this sub-section, and holding such enquiry as he may;(i)refuse to approve the surrender, or(ii)submit the case to the Government for orders under the next sub-section.
