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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(1)(ii) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

(ii)Where the entry made in pencil in the record of rights is altered by the mutation entry as certified, the talathi shall erase the entry made in the pencil and write in ink the correct entry in conformity with the certified mutation entry.