The Goa, Daman and Diu (Extension of the Powers of Attorney Act) Act, 1980

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The Goa, Daman and Diu (Extension of the 
Powers of Attorney Act) Act, 1980 
 
GOVERNMENT OF GOA, DAMAN AND DIU 
Department of Law 
(Legal Advice) Division 
— 
Notification 
6/11/80-Legal 
The Goa, Daman and Diu (Extension  of the Powers of Attorney Act) Bill, 
1980 which was passed by the Legislative Assembly of Goa, Daman and Diu on 
18-4-1980 and assented  to by the President  of India on 9-7-1980 is hereby  
published  for the information of the public.  
R. V. Durbhatker,  
Under Secretary (Law). Panaji, 24th July, 1980. 
—— 
 
The Goa, Daman and Diu (Extension of the Powers of Attorney Act) 
Act, 1980 
(Act No. 10 of 1980) [9-7-1980] 
AN 
ACT 
to provide for the extension of the Powers of Attorney Act, 1882 to the Union 
territory of Goa, Daman and Diu. 
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the 
Thirty-first Year of the Republic of India as follows:— 
1. Short title and commencement.— (1) This Act may be called the Goa,  
Daman and Diu (Extension of the Powers of Attorney Act) Act, 1980.  
(2) It shall come into force on such date as the Government  may, by 
notification  in the Official Gazette, appoint.  
2. Definitions.— In this Act, unless context otherwise requires,— 
(a) “Goa, Daman and Diu” means the Union territory  of Goa, Daman and Diu; 
(b) “Government”  means the Government of  Goa, Daman and Diu; 
(c) “Official  Gazette”  means the Goa, Daman and Diu Government  Gazette. 
3. Extension of Powers of Attorney Act, 1882, to Goa, Daman and Diu. — 
The Powers of Attorney Act, 1882 (Central Act 7 of 1882) as in force in the 
territories to which it generally extends, is hereby extended to, and shall be in  
 
 
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4. force in Goa, Daman and Diu, subject to the modifications that, in section 4 
of the said Act, — 
(a) for the words “High Court” wherever they occur, the words “Judicial 
Commissioner’s Court” shall be substituted;  
(b) for the words “State Government”, the words “Government of the 
Union territory of Goa, Daman and Diu” shall be substituted.  
5. Repeal and savings .— So much of any law in force in Goa, Daman and 
Diu as corresponds to the Powers of Attorney Act, 1882 (Central Act 7 of 1882) 
shall stand repealed as from the coming into force of this Act in Goa, Daman 
and Diu:  
Provided  that the repeal shall not affect — 
(a) the previous  operation  of any law  so repealed  or anything duly done or  
suffered thereunder; or  
(b) any right, privilege, obligation or liability acquired, accrued or incurred 
under any law so repealed; or  
(c) any penalty,  forfeiture  or punishment  incurred  in respect  of any 
offence committed against any law so repealed; or  
(d) any investigation,  legal proceeding  or remedy in respect  of any such 
right, privilege, obligation, liability, penalty, forfeiture or punishment, as 
aforesaid;  
and any such investigation, lega l proceeding or remedy may be instituted, 
continued or enforced and any such penalty, forfeiture or punishment may be 
imposed as if the said provisions had not been passed:  
Provided further that subject to the preceding proviso, anything done or any 
action taken (including any rule made) under any law so repealed shall, so far as 
they are consistent with the said Act, shall be deemed to have been done or 
taken under the corresponding  provisions  of the said Act as extended  to Goa, 
Daman and Diu by this Act and shall continue to be in force accordingly unless 
and until superseded by anything done or any action taken under the said Act.  
 
 
 
 
Secretariat, M. K. MISHRA, 
Panaji, Secretary to the Government of 
24th July, 1980. Goa, Daman and Diu, 
Law Department (Legal Advice). 

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