Section 13(1) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
(1)All objections to the assessment shall be considered and decided by the Panchayat or the Government Officer, as the case may be, on the date specified in the notice published under rule 11, or on any later date and the decision of the Panchayat or the Government Officer, as the case may be, shall be communicated to the person objecting to the assessment.
