Section 3(2) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
(2)Every association of tenants shall be registered and recognized by the Mamlatdar concerned on an application filed on behalf of the majority of the tenants of the area in Form I appended to these rules. The certificates of recognition shall be in Form II appended to these rules. For recognizing an Association, the total number of member should be [at least ten] [These words have been substituted for the words 'atleast twenty five' by Amendment Rules, 1998 (O.G. Series I No. 45 dated 10-2-1998-Supplement).].
