Section 23(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

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State of Goa - Subsection

Section 23(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

(2)The following fees shall be payable in cash for inspection and for supply of certified copies-

(i)	For each day on which the inspection is made		50 paise per hour subject to a maximum of Rs. 2 per day.
(ii)	For every certified copy of a serial number or entry in therecord of rights, register of mutations, or register ofcultivators and crops.		5 paise

Form I(See Rule 3)Record of Rights of Village____________________ Taluka _________________

Survey Number	Sub-Division Number	Name of field, if any	Tenure	Name of occupant	Khata No.	Mutation entry No.
I. Cultivable area	Hectares	Assessment	Rs.	Name of tenant	Khata No.	Mutation entry No.
	(i) Dry crop(ii) Garden or irrigated
	(iii) Rice		(a) Khazan(b) Ker(c) Morod
	Total

II. Un-cultivable
Class (a)
Class (b)
	Total
(I + II) Total gross area
	Rs. Ps.		Other rights	Name of person holding right	Nature of right	Mutation entry No.

[N.B. The records are subject to the provisions of section 18 of The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964)] [Inserted by Notification No. 36/3/90-RD(RM) Part-II dated 12-7-1993 (O.G. Series I No. 18 dated 29-7-1993).]Form 'II'[See Rule 5 (1)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village ......................... in ................................ Taluka ........................ District under the provisions of Chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Registers of Cultivators) Rules, 1969;And whereas an index of lands in the village is now to be prepared under rule 6 of the said rules:Now, therefore, I ........................ Talathi of .................. hereby give a public notice under Rule 5 of the said rules to all persons who have any interest in the lands in the said village and call upon them to furnish to me either in writing or orally, information on all or any of the following points in respect of the land in which they are interested, within one month from the date of this notice:-

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State of Goa - Subsection

Section 23(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969