Section 11 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
11. Priorities for purposes of grant of land.
(1)Subject to the provisions of sub-rules (2) and (3) of this rule and rules 12 and 13, any allotable land may be granted to any person in any area in the following order of priority, that is to say,-(i)an annual lessee (including a joint farming society or a farming society of such persons) lawfully holding land on lease from Government on the 31st day of March, 1971;(ii)a serving member of the armed forces, and a freedom fighter, who agrees to cultivate land, personally;(iii)an ex-servicemen who needs agricultural land for maintenance of his family and who agrees to cultivate land, personally;(iv)a joint farming society (and where there is no such society, a farming society) of persons belonging to a backward class;(v)a joint farming society (and where there is no such society, a farming society) of landless persons;(vi)a member of any backward class who does not hold any land or who holds land less in area than an economic holding;(vii)a landless person who agrees to cultivate land, personally;(viii)a person who does not hold any land or holds land less in area than an economic holding and who agrees to cultivate land personally.(2)Where the Collector has to select under sub-rule (1) one or more persons having the same order of priority preference shall be given to a person residing in the village in which the land is situated and if there are more than one such persons the selection shall be made by him by drawing lots.(3)Where the Collector has to select under sub-rule (1), one or more person from members of the serving members of the armed forces or ex-servicemen, or freedom fighters, preference shall be given to those who were killed or wounded in action and who were decorated for gallantry.
