Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 156 in The Goa, Daman And Diu Land Revenue Code, 1968 156. Surplus not to be paid to creditors except wider order of court. - The said surplus shall not, except under an order of a civil court, be payable to any creditor of the person whose property has been sold.
