Section 60A in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
60A. [ Offences under the Act to be cognizable and compoundable. [Section 60A and 60B inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act No. 10 of 1966).]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898) -(a)every offence under this Act shall be cognizable; and(b)every such offence may, with the permission of the Court, be compoundable.
