Section 10(1) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(1)The Mamlatdar of Taluka shall scrutinize report received under rule 9 within seven days from the date of receipt of same and issue notice in Form X hereto to the persons interested in lands. One copy of the Notice in Form X shall be displayed on the Notice Board of the Mamlatdar's Office:Provided that no such notice is required for carrying out mutation where,-(i)the persons interested in land appear before the Mamlatdar and give their no objection for carrying out mutation by an affidavit;(ii)Land is acquired under the Land Acquisition Act, 1894 (Central Act 1 of 1894);(iii)Right to the land is acquired under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) and the Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1976 (Act 1 of 1976);(iv)Orders have been passed by the Collector under Section 61 or Section 103 of the Code:Provided further that such Notice shall be issued to all co-owners of land where mutation sought involves land that is not partitioned and held in common by all co-owners.
