Section 5 in The Goa Land Revenue (Modification and Regularisation of Grants under Decree No. 3602 dated 24-11-1917) Act, 2007
5. General effect of modification of emphyteusis as Class II occupancy.
- Where a contract of emphyteusis has been deemed to be Class II occupancy under section 4, the holder of contract of emphyteusis shall, on and from the day mentioned in that section, be deemed to have become occupant Class II under the Code, in relation to land covered therein subject to the conditions as laid down under the Code.
