- This Act may be called the Goa [* * *] [The words ', Daman and Diu' deleted by the amendment Act 22 of 2009.] Civil Courts Act, 1965.(2)It extends to the whole of the [State of Goa] [Substituted for the words 'the Union Territory of Goa, Daman and Diu' by Amendment Goa Act 22 of 2009.].(3)It shall come into force on such date as the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may, by notification in the Official Gazette, appoint.
