Section 7(1A) in The Goa Administrative Tribunal Act, 1965
(1A)[ In any proceeding, other than an original proceeding, which is pending before it, the Tribunal may, if it thinks necessary direct that such further investigation be made, or such additional evidence be taken; or may itself take such additional evidence; or may remand the case for disposal with such direction as it deems fit.] [Sub-section (1A) inserted by (Amendment) Act, 1975 (Act 15 of 1975).]
