Section 11 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
11. Publication of notice of time fixed for lodging objections.
- When the assessment list is completed, the Sarpanch shall cause a notice to be given by loudspeaker announcement and any other mode of convenient communication in the Village that the list is open for inspection at the office of the Panchayat and that objections will be considered and decided,-(i)where the assessment list is prepared by the Sarpanch by the Panchayat, and(ii)where the assessment list is prepared by an Officer of the Government entrusted under the proviso to sub-rule (1) of rule 9, by such officer (hereinafter referred to as the "Government Officer"), on a day after thirty days of the date of notice thereof.
