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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(1) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

(1)On receipt of a report either orally or in writing under rule 28 about acquisition of rights in land, the talathi shall at once acknowledge its receipt in Form VIII and enter the mutation in the Mutation Register in Form IX maintained for each village.