Section 54(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)Without prejudice to the generality of the foregoing, rules may be under this Act, for:(i)the appointment, powers and functions of revenue officers;(ii)the grant, use and relinquishment of unoccupied land;(iii)the survey and classification of land and the assessment and settlement of land revenue payable under any law for the time being in force;(iv)the settlement of boundaries and the construction and maintenance of boundary marks;(v)the preparation and maintenance of records of rights;(vi)the realisation of land revenue or other revenue demands; and(vii)the procedure to be followed by the revenue officers in enquiries under the rules including provisions for appeals and revision.
