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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(a) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

(a)A Revenue Inspector and a Talathi may issue notices to secure the attendance of holders of land and of all persons interested therein. They may also send intimations to village officers connected with survey operations, requiring them to render necessary assistance and call upon the holders and the interested persons to assist in the measurement.