Section 14A in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
14A. [ Maintenance of Record of Rights. [Inserted by the Amendment Rules, 2010.]
- Record of Rights shall be maintained in Form I alongwith survey plan indicating boundary of each survey number or as the case may be, sub-division of a survey number in Form XV hereto by either the Survey Officer or the Revenue Officer].
