Section 18 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
18. Inspection of lands.
- The Revenue Inspector shall detect encroachments and unauthorised occupation of any land which is the property of the Central Government and shall inspect all waste lands disposed of in accordance with the rules regulating the disposal of waste lands with a view to verifying whether they are brought under cultivation and whether the condition subject to which they were granted have been fulfilled by the grantee. Where in any case, the Revenue Inspector detects encroachment on any lands which are the property of the Central Government or detects unauthorised cultivation; he shall report the matter to the Mamlatdar for necessary action.
