Section 6A in The Goa Administrative Tribunal Act, 1965
6A. [ Transfer of Appeal, Revision, Application, other matters pending before Tribunal. [Inserted by the Amendment Act (Act 6 of 2009).]
- Notwithstanding anything contained in this Act or any other law for time being in force all appeals, revisions, applications, other matters etc. relating to South Goa District, received and registered under section 6 of the Act and pending before the Tribunal at Panaji, immediately before the commencement of the Goa Administrative Tribunal (Amendment) Act, 2009, shall, on such commencement stand transferred to the Tribunal for the South Goa District and the President of the Tribunal for the South Goa District shall proceed to deal with such appeals, revisions, applications etc, from the stage which was reached before such transfer or from any earlier stage or de-novo, as the President may deem fit].
