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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(2)(c) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977

(c)The appeal or application shall also contain a brief statement of facts on which the appellant or applicant relies in support of his appeal or application, and the grounds of his objection to the order or decision against which the appeal or application is made.