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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(2) in The Goa, Daman and Diu Irrigation Act, 1973

(2)Notwithstanding anything contained in section 61 where no sufficient evidence is forthcoming as to all or any of the matters specified in that sections such Canal-Officer shall, so far as may be, settle and record the aforesaid matters in such manner as he may deem fit.