Preamble
| [Goa Act No. 15 of 1990] | [11th September, 1990] |
An Act further to amend the Legislative Diploma No. 2070 dated 15-4-1961 in its application to the State of Goa.
Be it enacted by the Legislative Assembly of 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 Legislative Diploma No. 2070 dated 15-4-1961 (Amendment) Act, 1990.
(2) It shall come into force at once.
Section 2. Amendment of Article 153
2. Amendment of Article 153.- In Article 153 of the Legislative Diploma No. 2070 dated 15-4-1961, after clause 19, the following clause shall be inserted, namely:-
"20. To direct the Administrator of the Comunidade, without prejudice to any other remedy provided by law, to recover such amount or sum due, if any, from the Comunidade as arrear of land revenue and for this purpose the Administrator thereof, may Forward to the Collector a certificate as early as possible in the prescribed form mentioning the sum due from such Comunidade and requesting that such sum may be recovered as if it were an arrear of land revenue.".