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State of Goa - Section

Section 189 in The Goa, Daman And Diu Land Revenue Code, 1968

189. Limitation of appeals.

- No appeal shall lie,-
(a)in the case of a first appeal, after the expiry of sixty days from the date of the order appealed against; and
(b)in the case of a second appeal, after the expiry of sixty days from the date of the order appealed against.