Section 1(4) in The Goa, Daman and Diu Protection of Rights of Tenants (Cashewnut and Arecanut Gardens) Act, 1971
(4)It shall remain in force for a period of [six years] [These words were substituted for the words 'four years' by G. D. D. 20 of 1975 Section 2 (Official Gazette, Series I No. 32 dated 6-11-1975). Earlier, the words 'four years' have been substituted for the words 'two years' by G. D. D. 14 of 1973 Section 2 (Official Gazette (Extraordinary), Series I No. 26 dated 29-9-1973).].
