Section 14 in The Goa, Daman And Diu Land Revenue Code, 1968
14. Title of Government to lands, etc.
(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.(2)Unless it is otherwise expressly provided in any law for the time being in force or in the terms of a grant made by the Government, the right to mines, minerals and mineral products shall vest in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation o of Laws Order, 1987.] Government and it shall have all the powers necessary for the proper enjoyment of such rights.(3)Where any property or any right in or over any property is claimed by or on behalf of the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation o of Laws Order, 1987.] Government or by any person as against the [* * *] [[The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.</p>]] Government and the claim is disputed, such dispute shall, after due notice has been given and after holding a formal inquiry, be decided by the Collector or [an officer authorised by the Government in this behalf.] [Substituted in place of words 'a Survey Officer' by the Amendment Act 7 of 1987.](4)Any person aggrieved by an order made under sub-section (3) or in appeal or revision there from may institute a civil suit to contest the order within a period of one year from the date of such order, and the decision of the civil court shall be binding on the parties.(5)Any suit instituted in any civil court after the expiration of one year from the date of any order passed under sub-section (3) or, if appeal or revision application has been made against such order within the period of limitation, then from the date of any order passed by the appellate or revisional authority, shall be dismissed (though limitation has not been set up as a defence) if the suit is brought to set aside such order or if the relief claimed is inconsistent with such order, provided that the plaintiff has had due notice of such order.(6)Any person shall be deemed to have had due notice of an inquiry or order under this section if notice thereof has been given in accordance with rules made in this behalf by the Government.
