Section 4 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
4. Persons deemed to be tenants.
- A person lawfully cultivating any land belonging to another person (hereinafter in this section referred to as the owner) on or after the 1st of July, 1962 but before the commencement of this Act, shall be deemed to be a tenant if such land is not cultivated personally by the owner and if such person is not -(i)a member of the owner's family, or(ii)a servant on wages payable in cash or kind but not in crop share or a hired labourer cultivating the land under the personal supervision of the owner or of any members of the owner's family, or(iii)a mortgagee in possession:Provided that if upon an application made by the landlord within one year from the commencement of this Act to the Mamlatdar within whose jurisdiction the land is situated:-(a)the Mamlatdar declares that such person is not a tenant and his decision is not reversed on appeal or revision, or(b)the Mamlatdar refuses to make such declaration but his decision is reversed on appeal or revision, such person shall not be deemed to be a tenant under this section:Provided further that a sub-tenant cultivating any land belonging to, another person ["on or after the 1st of July, 1962, but before the commencement of this Act"] [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966] shall, notwithstanding the fact that the creation of the sub-tenancy might have been prohibited by any law for the time being in force, be deemed to be lawfully cultivating the land as a tenant for the purposes of this section; and in such cases, the intermediary tenant or tenants prior to the creation of the sub-tenancy shall not be deemed to be tenant or tenants for the purposes of this Act:["Provided further that in the case of a person claiming to be a tenant on the ground that he was a sub-tenant cultivating any land after the 1st July, 1962 but before the commencement of this Act, the application by the landlord for a declaration that such person is not a tenant may be made within three months of the commencement of the Goa, Daman and Diu Agricultural Tenancy (Amendment) Act, 1966"] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966.].
