Section 95 in The Goa, Daman And Diu Land Revenue Code, 1968
95. Record of rights.
(1)A record of the rights in land as occupant, tenant, Government lessee, mortgagee or howsoever, shall be maintained in every village in a prescribed form and such record of rights shall include the following particulars, namely:-(a)survey number, sub-division number, area, assessment of the land and the tenure on which it is held;(b)names of all persons who are occupants, Government lessees or mortgagees of the land;(c)names of tenants, if any, of the land;(d)names of persons holding an encumbrance or any other charge or right on the land;(e)the nature and extent of the respective interests of such persons and the conditions or liabilities, if any, attaching thereto;(f)the rent, if any, payable for the land;(g)such other particulars as the Government may prescribe by rules made in this behalf.(2)The first preparation of a record of rights in any village shall be made in accordance with such procedure and by such officer as may be prescribed by the Government in this behalf.(3)The record of rights shall be maintained up-to-date in accordance with the provisions of sections 96 and 97 and such rules as may be prescribed by the Government in this behalf.
