Section 9 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
9. Modes of termination of tenancy.
- The tenancy of any land may be terminated.(a)by the tenant by surrender of his right to the landlord in the manner provided in section 10; or(b)by the landlord on the grounds specified in section 11; or(c)under any other specific provision of this Act.
