Section 4 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
4. Other particulars to be included in the Record of Rights.
- The other particulars to be included in a record of rights shall be as follows:-(a)the land revenue assessment payable in respect of the land;(b)the tenure on which the land is held, that is to say whether the land is held as occupant Class I or Class II, Government lessee, owner, etc.:Provided that, where the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report to the [Malatdar of Taluka] [Substituted by the Amendment Rules, 2010, published in the Official Gazette, Series I No. 10 dated 3-6-2010.]:[Omitted] [Provisos second and third omitted by the Amendment Rules, 2010.]Explanation I. - The rights mentioned above include a mortgage without possession but do not include an easement or a charge not amounting to a mortgage of the kind specified in Section 100 of the Transfer of Property Act, 1882.Explanation II. - A person in whose favour a mortgage is discharged or extinguished, or lease determined acquires a right within the meaning of 96 Section.[Explanation III. [Substituted by the Amendment Rules, 2010.] - For the purpose of the Chapter VIII of the Goa Land Revenue Code, 1968, the term "Mamlatdar of Taluka" includes Joint Mamlatdar and in case of City Survey Records, the Inspector of Surveys and Land Records].
