Section 9(1) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
(1)The Managing Committee shall undertake the works of immediate repairs and maintenance. There will be no auction or agreement for the execution of works. The works shall be undertaken within 24 hours by the Managing Committee directly to the extent of [Rs. 5000] [These letters and figures in sub-section (1) have been substituted for the letters and figures 'Rs. 500/-' by (Amendment) Rules, 2000 (O. G. Series I No. 6 dated 16-5-2000 Extraordinary 4).] under intimation to the Soil Conservation Division and the Mamlatdar concerned at the earliest but not later than 24 hours.
