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State of Goa - Section

Section 22 in The Goa Civil Courts Act, 1965

22. Appeals from his decision.

- In all suits decided by a Civil Judge of which the amount or value of the subject matter exceeds [twenty Lakhs] [Substituted for the words 'one Lakh', by Amendment Goa Act 22 of 2009.] the appeal from his decision shall be direct to the High Court.