Section 5(2) in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969
(2)On reappearance of the land lost by diluvion in respect of which the assessment is decreased under sub-rule (1), the holder shall be liable, if the area on reappearance exceeds half hectare, in extent, to pay such proportionate assessment as may be similarly determined by the Collector.
