Section 49 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
49. Appeals.
(1)From every order [including an order passed under chapter II-A] [Inserted by Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1976 (Act No. 17 of 1976).] other than an interim order passed by the Mamlatdar [or the Tribunal] [Inserted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] under this Act, an appeal shall lie to the Collector and the orders of the Collector on such appeal shall be final, subject to revision, if any, by [the Administrative Tribunal.] [For the word 'the Government' the words 'the Administrative Tribunal' substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).][* * *] [Proviso omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).](2)From every original order other than an interim order [* * *] [The words 'or an order in appeal or revision' omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] passed by the Collector[* * *] [The words 'or by the tribunal' omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] and appeal shall lie to the [Administrative Tribunal] [The word 'Government' is substituted in both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] and the orders of Administrative Tribunal on such appeal shall be final.
