Section 17 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
17. Registration of fallow and other lands.
- The Revenue Inspector shall,(i)verify whether any land is lying uncultivated for two or more consecutive years through the default of the landlord or the tenant and report such cases to the Mamlatdar.(ii)cause to be registered in the crop register, all lands which have been actually sown; irrespective of whether there is a yield of crops or not, and all fallow lands and the areas thereof:Provided that, no such registration shall be necessary-(a)in the case of dry crop lands, if the area is not more than one hundred square meters;(b)in the case of garden land, if the area is not more than twenty five square meters; and(c)in the case of crops sown in Potkharab lands:Provided further that, whether on account of the failure of any variety of crop sown in any land fresh sowing of another variety of crop has been made, in that land, the crop which is sown afresh shall be registered in the crop register.
