Section 3(2) in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969
(2)The Collector shall also cause a proclamation in form 'B' appended to these rules, to be published. A copy of such proclamation shall be [pasted] [Substituted for the word 'posted' by Sixth Amendment Rules, 1977, published in Official Gazette, Series I No. 21 dated 25-8-1977.] at the headquarters of the Taluka, and in the village in which the holding is situated; and if necessary, to the Co-operative Bank or the Land Development Bank or both operating within the area in which the holding is situated.
