Section 53 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
53. Procedure.
(1)Subject to the other specific provisions in this behalf, the procedure to be followed by the Mamlatdar or the Tribunal or the Collector [* * *] [The words 'or the Government' omitted on both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] in all inquiries, appeals and proceedings under this Act and in revision by the Collector [* * *] [The words 'or the Government' omitted on both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] shall be such as may be prescribed;(2)Every decision or order passed under this Act shall be recorded in the form of an order which shall state the reasons therefor.(3)All inquiries and proceedings before the Mamlatdar, the Tribunal, [and the Collector] [Substituted by (Amendment) Act, 1968 (Act No. 13 of 1968).] shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.
