Section 115(6) in The Goa, Daman And Diu Land Revenue Code, 1968
(6)The Collector may at any time make an order for redistribution of land revenue which, in his opinion, should be made as a result of the decision of the appeal or revision or, as the case may be, the suit, and such redistribution shall take effect from the beginning of the revenue year following the date of the order.
