Section 59(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)After the publication of such notification, it shall also be published by the Collector as soon as practicable in the language of the district at Mamlatdar's Office of the Taluka in which the work is situated and in every town and village in the opinion of the Collector is likely to be affected by such notification.
