Section 109(15) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(15)The Party of the Second Part will have no rights whatsoever as to the title, ownership, possession of the land/property of the Party of the First Part nor will it in any way alienate the party of the First Part from the land property particularly mortgage, lease, sub-lease or transfer the land property of the Party of the First Part in any way to any other person/institution.
