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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Goa - Subsection

Section 193(4) in The Goa, Daman And Diu Land Revenue Code, 1968

(4)For the purpose of this section, the Collector shall be deemed to be the successor in office of any revenue officer who has left the district or who has ceased to exercise powers as a revenue officer and to whom there is no successor in the district.