Section 125 in The City of Panaji Corporation Act, 2002
125. Notice of increase of rent.
(1)When an owner has furnished information or a written return as provided by section 115, he shall give notice in writing to the Commissioner of any subsequent increase in the rent.(2)If an owner of any land or building or any portion thereof has, after he has been assessed for the same, made any increase in the rent thereof, he shall give notice in writing to the Commissioner of such increase.(3)The Commissioner shall, on receipt of such notice as to increase of rent, amend the assessment list by altering the assessment of such land or building or any portion thereof as provided for by section 124.
