Section 3 in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969
3. Issue of notice and proclamation.
(1)On receipt of the application, the Collector shall hear the applicant in person on any day of which due notice shall be given to the applicant or on any day to which hearing may be adjourned; and if after hearing the applicant, it appears to him that the case does not fall under rule 10, he shall cause to be served in accordance with the provisions of Section 173, a notice in Form A appended to these rules on all the other co-holders requiring them to appear before him and state their objections, if any, on a day to be specified in the notice which shall not be less than thirty or more than sixty days from the date of the issue of the notice on each such co-holder.(2)The Collector shall also cause a proclamation in form 'B' appended to these rules, to be published. A copy of such proclamation shall be [pasted] [Substituted for the word 'posted' by Sixth Amendment Rules, 1977, published in Official Gazette, Series I No. 21 dated 25-8-1977.] at the headquarters of the Taluka, and in the village in which the holding is situated; and if necessary, to the Co-operative Bank or the Land Development Bank or both operating within the area in which the holding is situated.
