Section 51(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)The Collector [or the Administrative Tribunal] [The words 'the Tribunal or Government' substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] in appeal or in revision, may confirm, modify or rescind the order in appeal or revision or its execution or may [remand the case for disposal with such direction as deemed fit or] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1975 ( Act No. 18 of 1975 ).] pass such other order as may seem legal and just in accordance with the provisions of this Act.
