Section 11(ii) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
(ii)where the assessment list is prepared by an Officer of the Government entrusted under the proviso to sub-rule (1) of rule 9, by such officer (hereinafter referred to as the "Government Officer"), on a day after thirty days of the date of notice thereof.
