- If any difficulty arises in giving effect to the provisions of this Act, the [Government] [Substituted for the word 'Administrator', by Amendment Goa Act 22 of 2009.] in consultation with the High Court may, by order, published in the Official Gazette, make such provisions or give such directions (not inconsistent with the provisions of this Act) as may appear [to the Government] [Substituted for the words 'to him', by Amendment Goa Act 22 of 2009.] to be necessary for the removal of the difficulty.Law DepartmentNotificationLD/N/25/66. - In exercise of the powers conferred by sub-section (3) of section 1 of the Goa, Daman and Diu Civil Courts Act, 1965, the Administrator of Goa, Daman and Diu is hereby pleased to appoint the 15th day of June, 1966 as the date on which the said Act shall come into force in the Union Territory of Goa, Daman and Diu.
