Section 13(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)When a landlord intends to sell any land cultivated by a tenant he shall give notice of his intention to the tenant in the prescribed manner and shall specify the price at which the sale is to take place and call upon him to state within 90 days of receipt of the notice whether he is willing to buy the land at the price specified.
