Section 6(iii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(iii)when any land is cultivated by a widow or minor or a person who is subject to physical or mental disability or a serving member of the Defence Forces, through a tenant then notwithstanding anything contained in [Explanation (2) to clause (7) of section 2] [Substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1966.], such tenant shall be deemed to be a tenant.
