Section 68(3) in The Goa, Daman and Diu Irrigation Act, 1973
(3)Any suit or proceeding in which the entry made in any Record of Rights prepared or revised under this Part is directly or indirectly called in question shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of publication under section 66 of the Record of Rights, containing the said entry or if one or more appeals have been made against any order of a Canal-Officer with reference to any entry in such Record of Rights from the date of any order passed by the final appellate authority under this Part.
