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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Goa - Subsection

Section 135(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)No such sale shall take place on a Sunday or other public holiday, nor until after the expiration of at least thirty days in the case of immovable property, or seven days in the case of movable property, from the latest date on which any of the said notices shall have been affixed as required by section 134.