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 176] [Entire Act] State of Goa - Subsection Section 176(1) in The Goa, Daman And Diu Land Revenue Code, 1968 (1)A revenue or survey officer may, from time to time for reason to be recorded, adjourn the hearing of a case or proceeding before him.
