Goa act 014 of 1990 : Goa Public Moneys (Recovery of Dues) (Amendment) Act, 1990

Preamble

[Goa Act No. 14 of 1990]

[11th September, 1990]

AN ACT to amend the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 7956.

Be it enacted by the Legislative Assembly or Goa in the Forty-first Year of the Republic of India as follows:-

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Goa Public Moneys (Recovery of Dues) (Amendment) Act, 1990.

(2) It shall come into force at once.

Section 2. Amendment of Section 2

2. Amendment of Section 2.- In section 2 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act 10 of 1987), after clause (b), the following clause shall be inserted, namely:-

"(bb) ‘Collector’ means the Collector of a district and includes any other officer appointed by the State Government to exercise and perform all or any of the powers and functions of a Collector under this Act".