Section 33 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
33. Temporary leases.
- Subject to the provisions of rule 35 and to any general or special orders of the Government, unoccupied land may be disposed of by the Collector in leasehold rights under section 26 by public auction for any non-agricultural purpose for a period not exceeding five years on such terms and conditions as he may annex to the grant.[........] [[Proviso deleted by Seventh Amendment Rules, 1978. The deleted proviso, which was earlier inserted by first Amendment Rules, 1973 reads as follows:'Provided that the Collector may, subject to the general or special order of the Government, dispose of unoccupied land in leasehold rights under section 26 for agricultural purposes for any period not exceeding one year at a time on such terms and conditions as he may annex to the grant'.]]
