Section 14(1) in The Goa, Daman And Diu Land Revenue Code, 1968
(1)All lands, public roads, lanes and paths and bridges, ditches, dikes and fences on or beside the same, the bed of the sea and of harbours and creeks below the high water mark, and of rivers, streams, nallas, lakes and tanks, and all canals and water courses, and all standing and flowing water and all rights in or over the same or appertaining thereto, which are not the property of any person, are and are hereby declared to be the property of the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government subject to right of way, and all other rights, public and individual, legally subsisting.Explanation. - In this section, "high water-mark" means the highest point reached by ordinary spring tides at any season of the year.
