Section 39(2) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(2)On receipt of an intimation under sub-rule (1), the talathi shall immediately take action as if the intimation was a report made to his under section 28 and the provisions of rules 34 to 38 shall mutatis mutandis apply except that it shall not be necessary for the talathi to acknowledge receipt as provided in sub-rule (1) of rule 33. The talathi shall also enter the mutation entry number(s) in the "remarks" column of the duplicate copies of the intimation received under sub-rule (1) and return one copy to the Mamlatdar.
