Section 40(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Except as otherwise provided in these rules, when unoccupied land is granted for any non-agricultural purpose in occupancy rights under the provisions of this part, an agreement shall be taken in-(a)Form XII, if the land is situated in non-urban area, and(b)Form XIII, if the land is situated in an urban area.
