Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Goa - Subsection Section 51(2) in The Goa, Daman and Diu Irrigation Act, 1973 (2)The determination of such rates and period shall be final and shall not be questioned in any court:Provided that no increase shall be made during such period in the rates so fixed.
