Section 9(1) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985
(1)In the cases referred to in sections 6, 7 and 8, the Tax Officer shall serve on the registered owner a notice of demand in the manner prescribed, for the sums payable to the Government and the sums specified in such notice may be recovered from the registered owner as arrears of land revenue.
