Section 9(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(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.
