Section 20(1) in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
(1)The settlement of a boundary under this Chapter shall be determinative:-(a)of the proper position of the boundary lines or boundary marks; and(b)of the right of the holders on either side of the boundary fixed in respect of the land adjudged to appertain, or not to appertain, to their respective holdings;
