Section 2(23) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(23)"tenant" means a person who on or after the date of commencement of this Act holds land on lease and cultivates it personally and includes a person who is [or was] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1991 (Act No. 4 of 1991).] deemed to be a tenant under this Act;['(23A) "tillers day" means the date of introduction of the Goa, Daman and Diu Agricultural Tenancy (Fifth Amendment) Bill, 1976, in the Legislative Assembly;'] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).]
