Section 5 in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001
5. Fixing the date for hearing of appeal.
- If the Government does not reject the appeal summarily, it shall fix a date for hearing and notify the same to the parties. Fifteen days notice shall be given to the parties in advance of the date of hearing by registered A/D letter or served personally at the address given in the memorandum of appeal.
