Section 12 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
12. Extent of land which may be granted.
(1)Subject to the provisions of sub-rules (2), (3) and (4) of this rule, the extent of allotable land which may be granted to any one person shall not exceed an economic holding.(2)No allotable land shall be granted-(a)to any individual-(i)who (not being a serving member of the armed forces or a freedom fighter, does not reside within a radius of eight kilometers of the village in which such land is situated, or(ii)who holds land equal to or more than one economic holding; [or] [Inserted by Second Amendment Rules, 1975, published in the Official Gazette Series I No. 1 dated 1-4-1976.](iii)[ whose total gross annual income from all sources including that of his or her spouse and all dependent members of his or her family exceeds Rs. 6000/-; or [Inserted by Second Amendment Rules, 1975, published in the Official Gazette Series I No. 1 dated 1-4-1976.](iv)who was not born in the Union Territory of Goa, Daman and Diu or whose parents were not born in this Union Territory or who is not ordinarily a resident of this Union Territory for not less than fifteen years.](b)to a joint farming society or a farming society referred to in rule 11, if-(i)the majority of its members do not reside within a radius of eight kilometers of the village in which the land is situated, or(ii)any member thereof holds land equal to or more than one economic holdings:Provided that, this condition may be relaxed in favour of a society if its total holding does not exceeding the area determined under sub-rule (4) of this rule by 2 hectares:Provided further that, as between persons residing in the village where the allotable land is situated and persons residing outside such village but within a radius of eight kilometers thereof, preference in granting land may be given to residents of the village.(3)While granting land, the Collector shall as far as possible ensure that the total land held by an individual after the grant of land does not exceed one economic holding.(4)In the case of a joint farming society or a farming society referred to in rule 11, the extent of land which may be granted shall be determined by multiplying the number of members of the society by the area corresponding to one economic holding per each member of a society minus the area of the land already held by such members:Provided that, any such society may, for the purpose of full and efficient use of the land for agriculture and its efficient management and for maintaining the integrity of any area in one or more compact blocks, be granted land in excess of the area so determined so however that, except with the previous sanction of the Government, the total area of the land so granted does not exceed twice the area determined as aforesaid.
