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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(4) in The Goa Rehabilitation Board Act, 2006

(4)Where an appeal is preferred relating to the quantum of rents due or damages due, such appeal shall be entertained only after the said amount is deposited with the board under protest:Provided that the Government may for good and valid reasons, entertain such appeal without making of such deposit.