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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(6) in The Goa, Daman And Diu Land Revenue Code, 1968

(6)The decision of the Collector regarding the amount of compensation and the person to whom such compensation, if any, is payable, shall, subject to any modification made by the Government, be final, and payments shall be made by the Collector to such persons accordingly.