Section 17 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
17. Assessment list to be revised every five years.
- The assessment list shall be completely revised once in every five years:Provided that the Panchayat may, suo motu or on an application made to it by any person in that behalf, make such alteration, every year, in the assessment list authenticated under rule 13 and the provisions of rules 9 to 16 shall apply in relation to such alterations as they apply in relation to an assessment list prepared under those provisions, with the modification that in sub-rule (3) of rule 13, for the expression "the 31st day of July of the year in which the assessment list is prepared", the expression "the 31st day of July of the year to which such alteration relates" was substituted.
