Section 25(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Where a building site is to be disposed of without auction under sub-rule (1), the Collector shall dispose of the site in occupancy rights under section 21 on inalienable tenure with the sanction of the Government.[Provided that, notwithstanding anything contained in this rule, Government may grant permission to the allottee to mortgage, sell or transfer the allotted land in consideration of any loan which the allottee may obtain for the purpose of construction of a house on the plot allotted or for carrying out repairs of improvement of the house constructed on the plot allotted, from the Government or any financial institution or such other institutions as may be approved by the Government.] [Inserted by Amendment Rules, 1976 published in Official Gazette, Series-I No. 41 dated 6-1-1977.]
