Section 23 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
23. Reserved building plots and their disposal.
(1)The Collector shall, with the approval of the Government, prepare a list of building plots in un-occupied lands in his district which in his opinion are likely to be valuable by reason of their proximity to a railway station, market or for any like reason or which in any scheme of development have been set aside as specially valuable or which may be required for any Government or public purpose or any purpose which in the opinion of the Government is a special purpose. Such list shall be called the list of Reserved Building Plots.(2)The Collector may, with the approval of the Government, alter such list, according as the changing circumstance of any area in his jurisdiction may demand.(3)Disposal of building plots in such list shall be subject to the previous sanction of the Government upon such terms and conditions as may be determined in each case by the Government.
