By an order dated passed by the Mamlatdar Bardez the respondent was declared as the tenant of Survey No Colvale village Bardez Goa measuring sq mts under the Goa Daman ... and Diu Agricultural Tenancy Act Tenancy Act for short On payment of the purchase price of Rs determined under sections C and D of the Tenancy Act a purchase certificate dated was issued to him under section H of the Tenancy Act confirming that he was deemed to be the purchaser of the said land under the provisions of the Tenancy Act subject to the condition that the said land shall not be transferred without the previous sanction of the Mamlatdar under section K of the Tenancy Act An extent of sq m of land in the said Survey No belonging to the respondent was acquired in pursuance of the preliminary notification dated gazetted on corrected by corrigible dated gazetted on