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State of Goa - Section

Section 50 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

50. Inspection of maps and land records and certified copies thereof.

(1)Subject to the payment of the fees provided in sub-rule (2) all maps and land records shall, subject to such restrictions as may be imposed, be open to inspection by the public during office hours in the office of the officer in charge of the same and certified extracts therefrom or certified copies thereof may be given to all persons applying for the same on payment of such fees as prescribed in sub-rule (2).
(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.