Section 22(2) in The Goa, Daman And Diu Land Revenue Code, 1968
(2)If the occupant does not accept the offer, the land may be disposed of by auction.Explanation. - For the purpose of this section, notwithstanding anything contained in clause (24) of section 2, if the bank or shore has been mortgaged with possession, the mortgagor shall be deemed to be the occupant thereof.
