Section 32(3) in The Goa, Daman And Diu Land Revenue Code, 1968
(3)[ The Collector shall take a decision on the application within a period of sixty days from the date of receipt of the application and in case of his failure to do so, the person shall have the right to make an appeal to the Secretary (Revenue) to the Government who shall dispose of the appeal within a period of thirty days from the date of filing of appeal.] [Sub-section 3 substituted by the amendment Act 14 of 1988.]
