Section 40(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)The Canal-Officer empowered under section 39 shall also give notice to persons known or believed to be the owners of or interested in the land under irrigable command of the canal requiring them to appear before him either personally or by agent at time and place therein mentioned (such time not being earlier than one month from the date of the notice) to state their objections, if any-(a)to the inclusion of the lands in the scheme as the lands under irrigable command of the canal, and(b)to the imposition and recovery of the betterment charges on such lands.
