Section 3A in The Goa Administrative Tribunal Act, 1965
3A. [ Tribunal for the North Goa District. [Inserted by the Amendment Act 6 of 2009.]
- On and from the date of commencement of the Goa Administrative Tribunal (Amendment) Act, 2009, the Tribunal constituted and functioning for the State of Goa, shall be deemed to be the Administrative Tribunal for the North Goa District and the President and the Additional President appointed under the Act shall continue to function as the President and Additional President, respectively, for the Tribunal for the North Goa District".]
