Section 18A(5) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(5)In respect of the land deemed to have been purchased by a tenant under sub-section (1),-(a)the tenant-purchaser shall be liable to pay to the former landlord the purchase price; and(b)the tenant-purchaser shall be liable to pay to the Government, the dues, if any, from the tillers' day.
