Section 41(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)The Collector shall, before granting the land to the encroacher under this rule, obtain the sanction of the Government is cases where the market value of the land encroached upon as determined in accordance with the factors specified in sub-rule (3) of rule 25 exceeds five thousand rupees.
