Section 6 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
6. Explanations.
- For the purposes of sections 4 and 5-(i)where the person who lawfully cultivated the land on the relevant date is, on or before the date of coming into force of this Act, dead, his legal representative, or where there are more than one legal representative all of them jointly shall be entitled to the same rights and subject to the same obligations as the deceased person;(ii)where any land is held by two or more persons jointly as tenants, all such persons shall, if any one of them cultivated and continues to cultivate such land personally, be deemed to be tenants in respect of such land;(iii)when any land is cultivated by a widow or minor or a person who is subject to physical or mental disability or a serving member of the Defence Forces, through a tenant then notwithstanding anything contained in [Explanation (2) to clause (7) of section 2] [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966.], such tenant shall be deemed to be a tenant.
