Section 50(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)[ An application for revision may be made to the Administrative Tribunal against any order, other than an interim order of the Collector, on the following grounds only:-(a)that the order of the Collector was contrary to law;(b)that the Collector has failed to determine some material issue of law; or(c)that there was a substantial error in following the procedure provided by this Act, which has resulted in the miscarriage of justice.
