Section 18(1) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(1)As soon as may be after the Talathi has made entries in the register of cultivators and crops, the Revenue Inspector or any Revenue Officer superior to him shall visit the village for the purpose of finalising the entries made in pencil under sub-rule (5) of rule 17 and for hearing the objections, if any, to the entries relating to crops made in the register by the Talathi. He shall give intimation of the date of his visit to the Talathi and the Sarpanch of the village at least seven days in advance. The Talathi shall arrange to inform all persons interested in the pencil entries of the officer's visit and shall call upon them to remain present at the appointed place and at the appointed time if they have any objection to the pencil entry.
