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 48] [Entire Act] State of Goa - Subsection Section 48(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (2)An order or decision of the Mamlatdar in execution proceedings, subject to appeal, if any, shall be final.
