Section 18C(4) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(4)Where any tenant [* * *] [The words [fail to appear or] omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1993.] makes a statement that he is not willing to purchase the land, the Mamlatdar shall, by an order in writing declare that such tenant is not willing to purchase the land and that the purchase is ineffective:Provided that if such order is passed in default of the appearance of any party, the Mamlatdar shall communicate such order to the parties and any party on whose default the order was passed may within sixty days from the date on which the order was communicated to him apply for the review of the same.
