Section 3(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)[The provisions of sub-section (1); (1-A) and (1-B)] [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (10 of 1966)] shall not apply to land converted to non-agricultural use for the purpose of any industry [house construction] [The words 'House construction' inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966 (Act 10 of 1966).] or other schemes of development approved by the Government.
