Section 44 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
44. Disposal of forfeited land.
- A holding forfeited for failure in payment of land revenue under section 46 may, unless the Collector finds that the land so forfeited is likely to be required immediately or within a reasonable time for any of the purposes specified in section 18, be disposed of by public auction to the highest bidder.
