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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(2)(c) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

(c)test a reasonable number of receipts in respect of land revenue paid and other dues by oral examination of the persons concerned and by comparison with the ledger; and, where any corrections are made by them in the receipt books, initial against such corrections, and record a note at the rent of a village ledger stating by their numbers which accounts have been verified;