Section 7 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
7. Survey numbers.
(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.(2)Every holding not less in area than the minimum fixed under sub-rule (1) shall be separately measured, classified and defined by boundary marks and entered in the land records as a survey number.(3)Every holding less in area than the minimum fixed under sub-rule (1), shall be separately measured, classified and entered in the land records as a sub-division of that survey number in which it is directed to be comprised.
