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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(4) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969

(4)Each Mamlatdar shall similarly maintain a map of his taluka with similar supplements, which shall be similarly corrected and endorsed by the Collector, at each change.