Section 27 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
27. Grant of land to freedom fighters, members of armed forces, mundkars and Government servants.
(1)Subject to the provisions of this rule, building sites of suitable sizes may, on receipt of an application in that behalf, be granted for residential use by the Collector, with the previous sanction of the Government to freedom fighters, serving members of the armed forces and ex-servicemen who are ordinarily residents in the Union Territory of Goa, Daman and Diu for not less than fifteen years, to persons who are Mundkars and who have been evicted from the site of their dwelling house and to Government servants of the Union Territory of Goa, Daman and Diu without auction in occupancy rights under section 21.(2)Such grant may be made on inalienable tenure on payment of occupancy price which may be determined having regard to the factors specified in sub-rule (3) of rule 25, of the Collector, after necessary inquiries, is satisfied that these persons do not own any building plot or a building either in their own name, or in the name of any member of their family or dependent anywhere in the Union Territory of Goa, Daman and Diu or outside it.(3)A serving member of the armed forces or an ex-servicemen (or if he is dead or is enable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), may make an application for grant of land for residential use to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board, having jurisdiction over the concerned district.
