Section 54(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)It shall be lawful for the Government to take all measures for the survey, classification and assessment of all lands, for the preparation and maintenance of land records, including the record of rights and maps and for all other matters connected therewith or incidental thereto, in accordance with such rules as may be made in this behalf.
