Section 20(v) in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997
(v)Registers of properties and Assets:- All property vested in the Panchayat shall be entered in a Register of properties and Assets in Form No. 6. In addition to all items of furnitures and other equipment, this register shall contain a list of buildings, land and the like which is vested in the Panchayat. Whenever any property is acquired or disposed of it shall be entered in the Register of properties and Assets;
