Section 134(1) in The Goa, Daman And Diu Land Revenue Code, 1968
(1)A written notice of the intended sale of immovable property, and of the time and place thereof, shall be affixed in each of the following places, namely:-(a)the office of the Collector of the district,(b)the office of the Mamlatdar of the taluka in which the immovable property is situated,(c)the office of the village panchayat, or some other public building in the village in which it is situate, and(d)the defaulter's dwelling place.
