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[Cites 0, Cited by 0] [Section 201B] [Entire Act]

State of Goa - Subsection

Section 201B(1) in The Goa Panchayat Raj Act, 1994

(1)Save as otherwise provided in this Act, a revision shall lie against any order passed by any authority under this Act to the District Court within whose jurisdiction the subject matter of the dispute lies.