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State of Goa - Section

Section 12 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

12. Duties of Revenue Inspector while on inspection.

- Whenever a Revenue Inspector visits a village for inspection, he shall select survey numbers of both cultivated and waste lands in different parts of the village for inspection in such manner as to cover within one year all varieties of crops grown in the village. In every five years, each survey number shall be inspected at least once, in order to avoid the recurrence of errors and misunderstanding on the part of the Talathi and to ensure that the Talathi shall really inspect the survey number. The Revenue Inspector shall inspect holdings to test the recording of sub-division ( ) hissas and tenancies, the entry of fruit trees, and other valuable trees and details of irrigation works in the record of rights and crop statement entries of areas under crops in the crop statement and the maintenance of village map.