Section 6(i) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(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;
