Section 9(4) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(4)Whenever the [Mamlatdar receives from] [Substituted by the Amendment Rules, 2010.], the Director of Settlement and Land Records or officers superior to him:-(i)any intimation about the passing of any order as a result of which mutation has taken place; or(ii)any intimation about hypothecation of any land for tagai loan;he shall make an entry about the mutation in the mutation register.
