Section 10 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
10. [ Notice of Mutation. [Substituted by the Amendment Rules, 2010.]
(1)The Mamlatdar of Taluka shall scrutinize report received under rule 9 within seven days from the date of receipt of same and issue notice in Form X hereto to the persons interested in lands. One copy of the Notice in Form X shall be displayed on the Notice Board of the Mamlatdar's Office:Provided that no such notice is required for carrying out mutation where,-(i)the persons interested in land appear before the Mamlatdar and give their no objection for carrying out mutation by an affidavit;(ii)Land is acquired under the Land Acquisition Act, 1894 (Central Act 1 of 1894);(iii)Right to the land is acquired under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) and the Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1976 (Act 1 of 1976);(iv)Orders have been passed by the Collector under Section 61 or Section 103 of the Code:Provided further that such Notice shall be issued to all co-owners of land where mutation sought involves land that is not partitioned and held in common by all co-owners.(2)Mamlatdar may permit to effect service of Notice by the applicant by way of registered Post AD or by courier service as may be approved by the Collector. Where the Mamlatdar is satisfied that for any reason the summons cannot be served in the ordinary way, the Mamlatdar shall order the notice to be served by an advertisement in a newspaper circulating in locality.]
