Section 43 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
43. Grant of land encroached upon by backward classes for housing.
- Unoccupied land situated in non-urban areas unauthorizedly occupied for housing purposes by persons belonging to backward classes either individually or in groups, may be granted free of cost and assessment by the Collector to the persons so occupying such land after laying it out in suitable plots of such size as the Government may from time to time by order prescribe, so, however, that each encroacher and his family shall not be allotted more than one plot. An agreement in Form XII appended to these rules shall be taken from each grantee.
