Section 11 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
11. [ Objections. [Substituted by the Amendment Rules, 2010.]
(1)Upon receipt of any objection against carrying out the Mutation as applied for, the Mamlatdar of Taluka shall enter each objection in a register of disputed cases maintained in Form V hereto.(2)The Mamlatdar shall issue a notice in Form XII hereto to all the persons who have objected for carrying out mutation. The Mamlatdar shall decide objections within a period of three months after hearing all parties. He shall also record in Column 4 of the mutation register the order passed by him, under his signature.]
