Section 2(8) in The Goa, Daman and Diu Disposal of Immovable Evacuee Property Rules, 1977
(8)The officer conducting the auction may, at his discretion, for reasons to be recorded in writing, adjourn the sale to a specified date and hours and an announcement to that effect shall be made at the time of the adjournment for the sale provided that when the sale is adjourned for a period extending fourteen days, a fresh notice shall be published.
