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 102] [Entire Act] State of Goa - Subsection Section 102(6) in The Goa, Daman and Diu Town and Country Planning Act, 1974 (6)An order of assessment made under this section shall, subject to the provisions of section 103 be final and shall not be questioned in any court.
