Section 20 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
20. Revenue Officer to exercise powers of survey officers.
- For the purpose of preparing or revising any map or plan required for, or in connection with any record or register under the provisions of these rules, revenue officers shall exercise the following powers of a survey officer-(a)A Revenue Inspector and a Talathi may issue notices to secure the attendance of holders of land and of all persons interested therein. They may also send intimations to village officers connected with survey operations, requiring them to render necessary assistance and call upon the holders and the interested persons to assist in the measurement.(b)The Revenue Officers of and above the rank of an Awal Karkun may, if so required, issue summons to the holders and interested persons in order to secure their attendance and send intimation to the Taluka Officers connected with survey operations to render necessary assistance. Such officers may in the event of necessity employ hired labour for purposes of survey.(c)The cost of preparation or revision of maps with all contingent expenses including the cost of clerical and hired labour and supervision shall be assessed on the land to which such map or plans relate, by an Assistant or Deputy Collector in such a way that it will cover entire cost of measuring, assessing and mapping the land. Such cost shall be recovered from the holders of land as a revenue demand.
