Section 27(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the provisions of this rule, building sites of suitable sizes may, on receipt of an application in that behalf, be granted for residential use by the Collector, with the previous sanction of the Government to freedom fighters, serving members of the armed forces and ex-servicemen who are ordinarily residents in the Union Territory of Goa, Daman and Diu for not less than fifteen years, to persons who are Mundkars and who have been evicted from the site of their dwelling house and to Government servants of the Union Territory of Goa, Daman and Diu without auction in occupancy rights under section 21.
