Section 7(1) in The Goa, Daman and Diu (Laws) No. 2 Regulation, 1963
(1)In any Act or in any of the rules, notifications, orders, regulations and bye-laws made or issued thereunder and extended to Goa, Daman and Diu by this Regulation,-(a)any reference to any provision of law not in force, or to any functionary not in existence, in Goa, Daman and Diu shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory:Provided that-(i)if any question arises as to who such corresponding functionary is, or(ii)if there is no such corresponding functionary,the Lieutenant-Governor shall decide as to who such functionary will be and his decision shall be final;(b)any reference to the State Government shall be construed as a reference to the Central Government and also as including a reference to the Lieutenant-Governor; and(c)any reference to the High Court shall be construed as a reference to the Court of the Judicial Commissioner established for that Union territory.
