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State of Goa - Section

Section 2 in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969

2. Duty of Talathi to ascertain and record increases or decreases due to alluvion and diluvion and report to Mamlatdar.

(1)It shall be the duty of every Talathi to ascertain and report to the Mamlatdar and record the increases due to alluvion, and losses due to diluvion, in every holding subject to such changes.
(2)Where the area of any alluvial land or newly formed island, or of any abandoned river-bed, or of any land lost by diluvion exceeds the limits prescribed in Sections 49 and 50, the Talathi shall also report such increases or decreases in the area of a holding to the Mamlatdar and act according to the orders passed by the Mamlatdar in relation thereon thereto.