Section 21(1) in The Goa, Daman And Diu Land Revenue Code, 1968
(1)Subject to the rules made in this behalf, the Government may grant land belonging to or vesting in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government for agricultural purposes or for non-agricultural purposes as may be specified in the order of grant.
