Section 21(1) in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
(1)Each Collector shall maintain in his office and from time to time as required renew or bring upto date a map of his district upon which it shall be clearly shown by distinct colours or otherwise as may be convenient, the urban and non-urban areas in the district in accordance with clause (38) of section 2 of the Code, the area classified as Class I and Class II villages in non-urban areas under section 84 and the blocks for different non-agricultural uses in urban areas constituted under section 85.
