LexSection 12 — Disputes how to be dealt with.
The Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987
In the event of there being a doubt or dispute as to the right of a person to receive the whole or any part of the amount referred to in section 6 or section 7, the Commissioner shall refer the matter to the court for a decision, and shall make the disbursement in accordance with the decision of the court. Explanation .--In this section "court", in relation to a mining concession, means the principal civil court of original jurisdiction within the local limits of whose jurisdiction the mines relating to such concession is situated.Open in Lexace · Ask the AI about this section