Section 32(4) in The Goa, Daman And Diu Land Revenue Code, 1968
(4)The person to whom permission is granted. [* * *] [The words 'or deemed to have been granted' omitted by the Amendment Act 14 of 1988.] under this section shall inform the Mamlatdar in writing through the village accountant of the date on which the change of user of land commenced, within thirty days from such date.
