Section 4 in The Goa, Daman And Diu Land Revenue Code, 1968
4. Appointment of revenue and survey officers.
- The Government, or such officer as may be authorized by Government in this behalf, may appoint the following classes of revenue and survey officers, namely:-(a)Collector, including Additional Collector;(b)Director of Settlement and Land Records;(c)Assistant Collectors and Deputy Collectors;(d)Survey and Settlement Officers;(e)Superintendent of Surveys and Land Records;(f)Assistant Survey and Settlement Officers;(g)Inspectors of Surveys and Land Records;(h)Mamlatdars, including Joint Mamlatdars;(i)Awalkarkuns;(j)Revenue Inspectors;(k)Village Accountants or Talathis; and(l)Such other village officers and servants as may be specified by rules made under this Code.
