Section 3 in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969
3. Holders of land with shifting boundaries may occupy upto such boundaries.
- When a holding is bounded on any side by the bank or shore of a river, creek or nala, or of the sea, the holder may, subject to the provisions contained in Sections 22, 49 and 50, occupy and use the land up to such bank or shore, notwithstanding that its position may shift from time to time.
