Section 36(5) in The Goa, Daman And Diu Land Revenue Code, 1968
(5)No assignee of the Government shall enter on or occupy the surface of any land unless compensation has been determined and tendered to the persons whose rights are infringed:Provided that it shall be lawful for the Collector to grant interim permission pending the award of the civil court it cases where the question of determining the proper amount of compensation is referred to such court under sub-section (4).
