Section 51 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
51. Extent of powers in appeal or revision.
(1)The Collector [or the Administrative Tribunal] [The words 'the Tribunal or Government' substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] in appeal or in revision, may confirm, modify or rescind the order in appeal or revision or its execution or may [remand the case for disposal with such direction as deemed fit or] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1975 ( Act No. 18 of 1975 ).] pass such other order as may seem 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 or the Tribunal under this Act.
