Section 95(1) in The Goa, Daman And Diu Land Revenue Code, 1968
(1)A record of the rights in land as occupant, tenant, Government lessee, mortgagee or howsoever, shall be maintained in every village in a prescribed form and such record of rights shall include the following particulars, namely:-(a)survey number, sub-division number, area, assessment of the land and the tenure on which it is held;(b)names of all persons who are occupants, Government lessees or mortgagees of the land;(c)names of tenants, if any, of the land;(d)names of persons holding an encumbrance or any other charge or right on the land;(e)the nature and extent of the respective interests of such persons and the conditions or liabilities, if any, attaching thereto;(f)the rent, if any, payable for the land;(g)such other particulars as the Government may prescribe by rules made in this behalf.
