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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(3) in The Goa, Daman and Diu Preservation of Trees Act, 1984

(3)In disposing of an appeal, the Appellate Authority shall follow such procedure as may be prescribed:Provided that no appeal shall be disposed of unless the appellant has been given a reasonable opportunity of being heard.