Section 15 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
15. Intimation of transfers by registering officer and giving effect to such transfer in record of rights.
(1)When any document purporting to create, assign or extinguish any title to, or any charge on, land used for agricultural purposes, or in respect of which a record of rights has been prepared is registered under the Indian Registration Act, 1908, the officer registering the document shall send intimation to the Talathi of the village in which the land is situated and to the Mamlatdar of the Taluka, in Form XIII separately in respect of lands included in each village. Such intimation shall be given in the first week of each month for the documents registered in the preceding month. While sending the intimation to the Talathi, it shall be sent in duplicate.(2)On receipt of an intimation under sub-rule (1), the Talathi shall immediately take action as if the intimation was a report made to him under Section 96 and the provisions of rules 10 to 14 shall mutatis mutandis apply except that it shall not be necessary for the Talathi to acknowledge receipt as provided in sub-rule (1) of rule 9. The Talathi shall also enter the mutation entry number (s) in the "remarks" column of the duplicate copies of the intimation received under sub-rule (1) and return one copy to the Mamlatdar.
