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[Cites 0, Cited by 0] [Section 199(2)] [Section 199] [Entire Act]

State of Goa - Subsection

Section 199(2)(xxxi) in The Goa, Daman And Diu Land Revenue Code, 1968

(xxxi)under section 97, the form of acknowledgement to be given by the Talathi under sub-section (3), the manner in which orders disposing of objections shall be recorded in the register of mutations under sub-section (4), the rules subject to which transfers of entries from the register of mutations to the record of rights shall be effected under sub-section (5), the manner in which entries in the register of mutations shall be certified under sub-section (6) thereof;