Section 14(14) in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
(14)Where the Mamlatdar orders the name of any person to be added as opponent or enters on the record the name of any person as the legal representative of the deceased party, he shall issue to such person a notice as provided in sub-rule (7) and the trial shall proceed on the date fixed in such notice.
