Section 14(3) in The Goa, Daman And Diu Land Revenue Code, 1968
(3)Where any property or any right in or over any property is claimed by or on behalf of the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation o of Laws Order, 1987.] Government or by any person as against the [* * *] [[The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.</p>]] Government and the claim is disputed, such dispute shall, after due notice has been given and after holding a formal inquiry, be decided by the Collector or [an officer authorised by the Government in this behalf.] [Substituted in place of words 'a Survey Officer' by the Amendment Act 7 of 1987.]
