Section 11 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
11. Maintenance of records.
- For all lands which are surveyed under the provisions of these rules, it shall be the duty of the Director of Land Survey-(a)to cause to be corrected any arithmetical or clerical errors whenever discovered;(b)to cause to be incorporated punctually in the land records all changes in boundaries, areas, either or survey number or of their sub-divisions which are made under orders of a competent authority.
