Section 12C(5) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(5)The decision of the Mamlatdar, when no appeal is filed, and the decision of the Collector, when appeal is filed, shall, subject to revision to be made to the Administrative Tribunal constituted under the Goa, Daman and Diu Administrative Tribunal Act, 1965, within a period of ninety days from the date of the decision of the Collector, be final.
