Section 53(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)Subject to the other specific provisions in this behalf, the procedure to be followed by the Mamlatdar or the Tribunal or the Collector [* * *] [The words 'or the Government' omitted on both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] in all inquiries, appeals and proceedings under this Act and in revision by the Collector [* * *] [The words 'or the Government' omitted on both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] shall be such as may be prescribed;
