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State of Goa - Section
Section 96 in The Goa, Daman And Diu Land Revenue Code, 1968
96. [ Acquisition of rights to be reported. [Substituted by the Amendment Act 1 of 2010.]
- Any person acquiring by succession, survivorship, inheritance, partition, purchase, mortgage, gift, lease or otherwise, any right as holder, occupant, mortgagee, landlord, tenant or Government lessee of any land, shall report in writing his acquisition of such right to the Mamlatdar of Taluka, and upon receipt of such report, he shall proceed to dispose such case as prescribed:Provided that an entry in the register of mutations shall not be transferred to the record of rights until such entry has been duly certified and fee as mentioned herein below is paid.| (i) | for parcel of property upto 1,000 square meters | ... | Rs. 200/- |
| (ii) | for parcel of property above 1,000 square meters andupto10,000 square meters | ... | Rs. 500/- |
| (iii) | for every parcel of property above 10,000 square meters | ... | Rs. 1,000/- |