Section 33(4) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(4)Wherever the talathi received from the Mamlatdar, the Director of Land Survey of officers superior to him:-(i)any intimation about the passing of any order as a result of which mutation has taken place; or(ii)any intimation about hypothecation of any land for tagai loan;he shall make an entry about the mutation in the mutation register.
