Section 65A in The Goa, Daman And Diu Land Revenue Code, 1968
65A. [ [Inserted by the amendment Act 24 of 2002.]
Notwithstanding anything contained in any other provisions of this Code, the Government may direct re-survey to be carried out in any village, town or city for the limited purpose of updating survey maps in accordance with rules made in this behalf by the Government.] [Sub-section (6) substituted by the Amendment Act 12 of 2009.]
