Section 30(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(b)that the land shall not be disposed of except along with the constructions thereon and the factory plant and other installations, if any, and the land so disposed of shall not, except with the approval of the Government, be used for a purpose other than the purpose for which it was initially granted;
