Section 26 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
26. Extent of powers in appeal or revision.
(1)The Collector or the Administrative Tribunal or the Government in appeal or in revision, may, confirm, modify or rescind the order in appeal or revision, or may pass such other order as may be legal and just in accordance with the provisions of this Act.(2)The orders passed in appeal or revision shall be executed in the manner provided for the execution of the orders of the Mamlatdar under this Act.
