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State of Goa - Section

Section 17 in The Goa Civil Courts Act, 1965

17. Local limits of jurisdiction of Civil Judges.

- The [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.], may by notification in the Official Gazette, fix, and by a like notification, from time to time, alter the local limits of the ordinary jurisdiction of the Civil Judges.