Section 15(6) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
(6)The standard rate approved by the Government shall be published in the Official Gazette; and that rate shall come into force on the expiry of three months from the date of such notification in the Official Gazette. The standard rate shall before it is brought into force also be pasted on the notice board in the Office of the Mamlatdar.
