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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(1) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975

(1)Any sum, the payment of which has been directed by an order of the Mamlatdar, the Collector, the Administrative Tribunal or the Government, including an order awarding costs, shall be recoverable from the person ordered to pay the same as arrears of land revenue.