Section 9(2A) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
(2A)[ If the Director of Agriculture or the In-charge of Soil Conservation Division (Executive Engineer) fails to convey his readiness to execute the work of urgent nature, namely ruptures and breaches to the bunds within ten days and in other cases, within thirty days from the date of report by the Managing Committee, the Managing Committee may carry out the work under intimation to the Soil Conservation Division and the Mamlatdar concerned.] [In sub-rule (2A) inserted by (Amendment) Rules, 1999 (O. G. Series I No. 45 dated 10-2-1999) (Supplement).]
