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State of Goa - Section

Section 14 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

14. [ Giving effect to the certified entries in mutation register in the record of rights. [Substituted by the Amendment Rules, 2010.]

- Immediately after the mutation entry is certified under rule 13, the Mamlatdar of Taluka shall give effect to the mutation entry as certified in the record of rights on payment of fees as mentioned in section 96 of the Code.]