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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(1) in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969

(1)The Revenue Inspector shall check the entries in the live-stock return prepared by the Talathi as hereinafter provided, namely:-
(i) In villages having less than five hundred population. All entries.
(ii) In villages having more than five hundred but lessthan onethousand population. Half the total number of entries.
(iii) In villages having more than one thousand population. One-fourth of the total number of entries.
Checking shall be made by house-to-house visitation, supplemented by inquiry from the residents in the villages concerned and by frequent references to the previous returns. Where all the entries are not checked, the entries not checked during any visit to the village shall be selected for checking in the subsequent visits to that village. The Revenue Inspector shall note in his diary, the serial number of the first and the last of the entries checked.