Section 2(14) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(14)"legal representative" means a person who represents the state of a deceased person;["(15) "Mamlatdar" means any person appointed by the Government to perform the duties of a Mamlatdar under this Act;"] [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 2001 (Act No. 29 of 2001).]
