Section 28(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Such grant may made on inalienable and impartible tenure free of occupancy price, if the occupancy price of the building site does not exceed [Rs. 2000] [Substituted for 'Rs. 200/-' by Amendment Rules,1986.] and with the sanction of the Government, in other cases:[Provided that, notwithstanding anything contained in this rule or in the order of grant or in any agreement, the Collector 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 land allotted or for carrying out repairs or improvements of the house on the plot allotted, from the Government or any financial institution or such other institution as may be approved by the Government.] [Inserted by Amendment Rules, 1976 published in Official Gazette Series-I No. 41 dated 6-1-1977.]
