Section 2(4) in The Goa, Daman and Diu Disposal of Immovable Evacuee Property Rules, 1977
(4)Notice of the intended sale shall be given 30 days before the proposed sale and every such notice shall set the date, time and place of proposed sale, the description of the immovable property to be sold, its locations and boundaries where possible the terms and conditions of sale any other particulars which the Custodian or any other Officer considers material.
