Section 15(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(2)On receipt of an intimation under sub-rule (1), the Talathi shall immediately take action as if the intimation was a report made to him under Section 96 and the provisions of rules 10 to 14 shall mutatis mutandis apply except that it shall not be necessary for the Talathi to acknowledge receipt as provided in sub-rule (1) of rule 9. The Talathi shall also enter the mutation entry number (s) in the "remarks" column of the duplicate copies of the intimation received under sub-rule (1) and return one copy to the Mamlatdar.
