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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(2) in The Goa, Daman and Diu Preservation of Trees Act, 1984

(2)Every appeal under this section shall be made by a petition in writing and shall be accompanied by a copy of the order or direction appealed against and shall be accompanied by [a fee as may be prescribed by the Government from time to time.] [Substituted vide Amendment Act 40 of 2001.]