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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(1) in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001

(1)The Government may, after giving the appellant an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or annulling the order appealed against. Such order shall be passed by the Government within sixty days from the date of filing of the appeal.