Section 188 in The Goa, Daman And Diu Land Revenue Code, 1968
188. Appeals.
(1)Save as otherwise expressly provided, an appeal shall lie from every original order, other than an interim order passed under this Code-(a)if such an order is passed by an officer subordinate to the Sub-Divisional Officer, to the Sub-Divisional Officer;(b)if such an order is passed by the Sub-Divisional Officer, to the Collector;(c)if such an order is passed by the Collector, to the Tribunal;(d)if such an order is passed by an Assistant Survey and Settlement Officer, to the Survey and Settlement Officer or to a revenue officer notified by the Government in the Official Gazette to be the appellate authority;(e)if such an order is passed by a Survey and Settlement Officer, to the Director of Settlement and Land Records or to a revenue officer notified to be the appellate authority; and(f)if such an order is passed by the Inspector of Surveys and Land Records, to the Superintendent of Surveys and Land Records.(2)A second appeal shall lie against any order passed in first appeal:(a)if the first appeal was filed under clause (a) of sub-section (1), to the Collector;(b)if the first appeal was filed under clause (b) of sub-section (1), to the Tribunal;(c)if the first appeal was filed under clause (d) of sub-section (1), to the Director of Settlement and Land Records or to a Revenue Officer notified by the Government in the Official Gazette to be the second appellate authority; and(d)if the first appeal was filed under clause (e) or (f) of sub-section (1), to the Tribunal.
