Section 60 in The Goa, Daman and Diu Irrigation Act, 1973
60. Proclamation by the Collector.
- Where a notification has been issued under sub-section (3) of section 59, the Collector shall publish in the language of the District at the Mamlatdar's Office of the Taluka in which the work is situated, and in every town and village which in his opinion is likely to be affected by such declaration, a proclamation-(a)specifying, as nearly as possible, the source of supply, situation and limits of Second-class Canal notified under sub-section (3) of section 59;(b)stating that the provisions of this Part applies to the canal so notified from the date of the notification published under sub-section (3) of section 59; and(c)fixing a period of not less than three months from the date of such proclamation within which every person claiming any right in the canal so notified, either to present to the Collector, a written notice specifying, or to appear before him and prove, the nature of such right.
