Section 4(1) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(1)Whenever the Government thinks it expedient so to do, it may, by notification in the Official Gazette, direct any or all of the following officers to conduct the revenue survey of any local area with a view to the preparation of record of rights connected therewith or for the revision of any existing record of rights:(a)Collector;(b)Director of Land Survey;(c)Sub-Divisional Officers;(d)Mamlatdars;(e)Survey Officers.The Director of Land Survey or the Collector may in turn and by a similar notification, appoint the following officers in respect of local areas as may be specified therein:(a)Awal Karkuns;(b)Circle Inspector;(c)Talathis.
