Section 9(3) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(3)When such amalgamation is affected, the two or more portions of land shall become one entry in the land record bearing the same distinguishing numbers as the first in series of the amalgamated area. Any boundary marks placed between the amalgamated holding shall be removed and the village map corrected accordingly.
