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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Goa - Subsection

Section 122(3) in The Goa, Daman And Diu Land Revenue Code, 1968

(3)On receipt of such a certified statement of account it shall be lawful for the Collector, the Assistant or Deputy Collector or the Mamlatdar in one district to proceed to recover the demands of the Collector of any other district under the provisions of this Chapter as if the demand arose in his own district.