Section 10(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)Any tenant may surrender his right of tenancy in respect of any land to the landlord and thereupon the tenancy in respect of that land shall stand terminated if the following conditions are satisfied:(i)the surrender is made at least one month before the commencement of the year;(ii)it is made by the tenant in writing and is admitted by him before the Mamlatdar;(iii)it is made voluntarily and in good faith to the satisfaction of the Mamlatdar;(iv)it is approved by the Mamlatdar; and(v)the conditions in clauses (a) to (d) of sub-section (4) of section 20 are satisfied.
