Section 199(2)(xxx) in The Goa, Daman And Diu Land Revenue Code, 1968
(xxx)under sub-section (1), the form of the record of rights and the other particulars which a record of rights shall include, under sub-section (2), the procedure for the first preparation of the record of rights in any village and under sub-section (3) of section 95 the rules for maintaining the record of rights up-to-date;