Section 3(2)(a) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

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State of Goa - Subsection

Section 3(2)(a) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

(a)inspect the works for which loans have been granted to the villagers under the provisions of the Agriculturists' Loans Act, 1884 or the Land Improvement Loans Act, 1883, to ascertain-

(i)that the tagai advances have been duly recorded in the Record of Rights;

(ii)that they have been spent for the purposes for which they were given; and

(iii)that the conditions attached to the grant of such advances are properly observed by the persons concerned;

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State of Goa - Subsection

Section 3(2)(a) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969