Section 42A(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)Without prejudice to the generality of the foregoing, such rules may provide for -(i)the constitution, functions and organisation of tenants associations for any local area;(ii)the management and regulation of sources of income of the associations such as income from trees on bunds, operation of sluice-gates, fisheries and such other sources of income as may be prescribed;(iii)the termination of the beneficiaries of any work, the apportionment an recovery of the cost of such work from among them;(iv)the manner in which works shall be executed; and(v)the conditions and mode of payment of Government's contribution.
