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State of Goa - Section

Section 166 in The Goa, Daman And Diu Land Revenue Code, 1968

166. Place of hearing.

- Except for reasons to be recorded in writing no revenue officer shall inquire into or hear any case at any place outside the local limits of his jurisdiction:Provided that a Sub-Divisional Officer may inquire into or hear any case at the headquarters of the district to which he is appointed.