Section 37(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)Such rules may provide for the issue of directions as regard the methods of agriculture to be adopted, for the use of improved seeds, for the proper maintenance of embankments and bunds, for the sale of surplus food grains and for ensuring proper wages and terms of employment to agricultural workers, for the maintenance of regular and accurate accounts in respect of cultivation, and for the issue of such other direction as may be necessary or desirable for the efficient utilisation of lands.
