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 25] [Entire Act] State of Goa - Subsection Section 25(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965 (2)The petition of appeal shall be presented in person or through a legal practitioner or a recognised agent or may be sent by registered post.
