Section 2(2) in The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969
(2)Where the area of any alluvial land or newly formed island, or of any abandoned river-bed, or of any land lost by diluvion exceeds the limits prescribed in Sections 49 and 50, the Talathi shall also report such increases or decreases in the area of a holding to the Mamlatdar and act according to the orders passed by the Mamlatdar in relation thereon thereto.
