Section 35(4) in The Goa Rehabilitation Board Act, 2006
(4)The scheme shall come into force and shall have effect,-(a)where no appeal is preferred under sub-section (3), on and from the expiry of the said fifteen days referred to in that sub-section; and(b)where such appeal is preferred, an absolute stay is granted on execution of the scheme by the Government, on and from the date of the decision of the Government on such appeal dismissing such appeal.
