Section 9 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
9. Acknowledgement of reports under Section 96 and Register of Mutations.
- [(1) Any person acquiring any right of land as mentioned in Section 96 of the Code shall report his acquisition of such right to the Mamlatdar of Taluka alongwith the documents concerning acquisition of rights and detailed address of the persons interested in such land. The Mamlatdar of Taluka or the official authorized by him in this behalf shall at once give endorsement for receipt of such reports and enter the Mutation in the Mutation register maintained in Form IX hereto.] [Substituted by the Amendment Rules, 2010.];(2)As soon as an intimation sent to him by the registering officer under Section 102 is received, the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall make a separate entry in the mutation register about the mutation made by each document mentioned in such intimation.(3)Where the acquisition of rights in any land is as a result of transfer of such land and such transfer cannot be made without the previous permission of any officer of Government, the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall require the person making the report to him under Section 96 to produce before him such permission or such evidence of the order by which such permission is given, within 15 days. If such permission or evidence is produced the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall record this fact at the end of the entry in column 2 of the mutation register. If the permission is obtained but not produced or not at all obtained the Talathi shall record this fact as aforesaid.(4)Whenever the [Mamlatdar receives from] [Substituted by the Amendment Rules, 2010.], the Director of Settlement and Land Records or 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.
