Preamble
| [Goa Act No. 4 of 1991] | [19th April, 1991] |
An Act further to amend the Goa, Daman and Diu Agricultural Tenancy Act, 1964.
Be it enacted by the Legislative Assembly of Goa in the Forty-second Year of the Republic of India as follows:-
Section 1. Short title commencement
1. Short title commencement.- (1) This Act may be called the Goa Agricultural Tenancy (Amendment) Act, 1991.
(2) It shall be deemed to have come into force with effect from the twenty-first day of November, 1990.
Section 2. Amendment of section 2
2. Amendment of section 2.- In clause (23) of section 2 of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) (hereinafter referred to as the "principal Act"), after the expression "includes a person who is" and before the words "deemed to be a tenant", the words "or was" shall be inserted.
Section 3. Amendment of section 7
3. Amendment of section 7.- In section 7 of the principal Act, after the expression "any person is" and before the expression "a tenant", the words "or was" shall be inserted.