Section 18C(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)As soon as may be after the tillers' day, the Mamlatdar shall publish or cause to be published a public notice in the prescribed form in the Official Gazette and also in such other manner as may be prescribed calling upon-(a)all tenants who under section 18A are deemed to have purchased the lands;(b)all landlords of such land; and(c)all other persons interested therein, to appear before him on the date specified in the notice.["(2) Notwithstanding anything contained in sub-section (1), the Mamlatdar may, on his own motion or on an application from any person who has been called upon to appear before him under sub-section (1), give an opportunity to appear before him on any subsequent day, time and place other than that specified in the public notice under sub-section (1), to-(a)such tenants or such persons claiming to be tenants;(b)such landlords and other interested parties, who had appeared before the Mamlatdar in response to notice published under sub-section (1)";]
