Section 3 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
3. Form of Record of Rights.
- A record of rights to be maintained in every village under Section 95 shall be in the form of a separate card in Form I for each survey number or, as the case may be, sub-division of a survey number or where the land is not surveyed, for each field.
