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State of Goa - Section
Section 46 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
46. Certificate for grant of land.
- Where any land is granted either in occupancy rights or in leasehold rights under the provisions of these rules, the Mamlatdar shall issue a certificate in Form XVIII appended to these rules.Form 'I'(See Rule 6)Form of Sanad for Revenue-Free Grants of land for Promotion of Education, Charitable or Public PurposesToA. B.Whereas the Government have been pleased to grant revenue free to you, A.B. the possession of the below-mentioned piece of land situated in the village of .........in the Taluka of .........district for the purpose of ........(namely)-All that piece of land bounded on the North by ......... on the South by......... on the East by .......... and on the West by .......... and measuring from North to South ......... and from East to West......... comprising ......... square in superficial area, be the same more or less, and bearing No.......... in the Land Records.It is hereby declared that the said land shall be continued forever for a term of ........ year free of all claim on the part of the Government for rent of land revenue to whoever shall from time to time to be lawful holder or manager of the said ......... on the condition that the said land shall in all respects be made ready for and shall be fully used for the purpose or purposes for which it was granted before the day of ......... 19........; and that neither the said land nor any building erected thereupon shall at any time, without the express consent of the Government, be diverted either temporarily or permanently to any other than the aforesaid purpose or purposes, and that no change or modification shall be made of such purpose or purposes and that neither the said land nor any building erected thereon shall be so used as to yield a profit to the grantee, and that in the event of any such unauthorized diversion, change or modification being made, or in the event of the said land or any building erected thereon yielding a profit to the grantee, the said land shall thereupon, in addition to the assessment to which it becomes liable under section 51 of the Goa, Daman and Diu Land Revenue Code, 1968 become liable to such fine as may be fixed in this behalf by the Collector under the provisions of section 33 of the said Code, or other corresponding law for the time being in force relating to the recovery of land revenue, as if the land, having been assessed for purposes of agriculture only, has been unauthorisedly used for any purpose unconnected with agriculture; and in any such event as aforesaid, or in the event of failure to make the land ready for, and to use it fully for, the purpose or purposes for which it is granted before the aforesaid day of .......... 19........ or in the event of the land or any portion thereof on which no fixture is made or on structure is erected. Being required by the Government for its own purpose or for any public purpose, a declaration in respect of which under the signature of the Collector that it is so required shall, as between the said holder or manager and the Government, be conclusive, and in the event of the land being so required, it shall be lawful for the Government on causing 6 month's previous notice in writing to be given to the said holder or manager, to take one of the two following courses, namely, either,-| for the purposes of a| PlaygroundGymnasium| [and/or] [Here specify the other recreational purpose.] |