Section 7(1) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(1)Subject to the minimum size of a survey number that may be fixed from time to time for the several classes of land by the Government, the survey officer may:-(a)divide the lands to which the revenue survey extends into survey numbers and group the survey numbers into villages;(b)recognise the existing survey numbers of plot numbers of lot numbers, reconstitute them or from new survey numbers; or(c)divide the survey numbers into as many sub-divisions as may be required in view of the acquisition of rights in land or for any other reason.
