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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Goa - Subsection

Section 191(1) in The Goa, Daman And Diu Land Revenue Code, 1968

(1)The appellate authority may either admit the appeal or, after calling for the record and giving the appellant an opportunity to be heard, may summarily reject it:Provided that the appellate authority shall not be bound to call for the record where the appeal is time barred or does not lie.