Section 14 in The Goa, Daman and Diu Land Revenue (City Survey) Rules, 1969
14. Notice of mutation.
- As soon as a mutation is entered in the Property Card under rule 13, the Talathi shall post up a complete copy of the entry in the towns or city in a conspicuous place. He shall also simultaneously give notice in Form G to all persons appearing from the Property Card to be interested in the mutation and to any person whom he has reason to believe to be interested therein, requiring them to send their objections, if any, to the entry either orally or in writing if any, to the entry either orally or in writing within fifteen days from the date of receipt of such notice.
