Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12C] [Entire Act] State of Goa - Subsection Section 12C(4) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962 (4)An appeal against any order of the Mamlatdar shall be filed within thirty days from the date of that order to the Collector.
