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State of Goa - Section

Section 22 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

22. Entries made in pencil not to be accepted as evidence.

- An entry made in pencil either in the record of rights or the register of cultivators and crops shall not be accepted as evidence in any proceedings before any authority, court or tribunal.