Section 9(3) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(3)Where the acquisition of rights in any land is as a result of transfer of such land and such transfer cannot be made without the previous permission of any officer of Government, the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall require the person making the report to him under Section 96 to produce before him such permission or such evidence of the order by which such permission is given, within 15 days. If such permission or evidence is produced the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall record this fact at the end of the entry in column 2 of the mutation register. If the permission is obtained but not produced or not at all obtained the Talathi shall record this fact as aforesaid.
