Section 29(1) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(1)When the Record of Rights is to be introduced in any village for the first time, the Talathi shall issue a public notice in Form II calling upon all persons who have any interest in the lands in the village to furnish to him either in writing or orally information on all or any of the following points within one month from the date of the public notice:-(i)Survey number and sub-division number, if any, of the land (or where the lands are not surveyed, of the field and its boundaries) in which he has any interest as holder, occupant, owner, tenant, landlord, mortgagee, Government lessee or in any other manner.(ii)The nature of interest in the land.(iii)The tenure on which the land is held, that is to say whether the land held as owner, occupant or Government lessee.(iv)The encumbrance or charge, if any, on the land and the name of the holder of such encumbrance of charge.
