Section 21 in The Goa, Daman And Diu Land Revenue Code, 1968
21. Grant of land.
(1)Subject to the rules made in this behalf, the Government may grant land belonging to or vesting in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government for agricultural purposes or for non-agricultural purposes as may be specified in the order of grant.(2)Such rules may provide inter alia for the following matters, namely:-(a)the extent to which land shall be granted for specified purposes;(b)the occupancy price payable for the land and the mode of its payment;(c)cases in which no occupancy price may be charged or in which concessional occupancy price may be charged;(d)the order of priority to be observed when land is granted for agricultural purposes;(e)the conditions subject to which the land is granted;(f)the penalty for breach of the conditions of grants;(g)the cases in which the power of grant of land shall be exercised by the Collector or the Mamlatdar.
