Section 1 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
1. Short title, extent and commencement.
(1)This Act may be called the Goa, Daman and Diu Agricultural Tenancy Act, 1964.(2)It extends in the first instance to the Goa area of the Union Territory of Goa, Daman and Diu, but the Government may, by notification, extend it to the other areas with such modifications as may be necessary.(3)It shall, unless otherwise specifically provided in this Act, come into force on such [date as may be fixed by notification by the Government.] [8th February, 1965, vide Notification No. TNC/NTF-1/65 dated 3rd February, 1965 published in the Official Gazette, Series I No. 5 dated 5-2-1965.]
