Section 17 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
17. Procedure for disposal of land.
- In the disposal of land under this part, the following procedure shall be followed, that is to say,-(1)The Collector shall select as many villages as possible which in his opinion are centrally situated villages, for the purpose of disposal of allottable land, and shall draw a detailed programme fixing the dates on which the applications will be received for the grant of land, the date on which the applications will be considered and the like. Such programme shall be given wide publicity by beat of drums in the villages concerned, requiring the villagers to send their applications to the Mamlatdar within the specified time, which shall not be less than one month from the date of the publication of such programme. A copy of such programme shall also be displayed in the village chavdi, if any, in the office of the Village Panchayat and in the office of the Mamlatdar. Intimation of the programme shall as far as possible also be given to persons who have already applied for the grant of land under disposal, and also to the officers of the Social Welfare Department and Co-operative Department in the district.(2)Save as provided in sub-rule (3), every application for the grant of land shall be made to the Mamlatdar, and shall contain the following among other particulars, namely:-(a)name of the applicant;(b)whether the applicant is serving member of the armed forces, freedom fighter, ex-serviceman or a member of backward class;(c)whether the applicant holds any land on annual lease, if so, the date from which he is holding such land and the extent of the land so held;(d)extent of land already held by the applicant in addition to land held on annual lease.In the case of a co-operative society, the application shall contain the aforesaid particulars in respect of each member thereof.(3)A serving member of the armed forces or an ex-serviceman (or if he is dead or is unable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), may make an application for grant of land for cultivation to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board having jurisdiction over the concerned districts.(4)The Mamlatdar shall, after due inquiry forward the applications received by him to the Collector on the day fixed in the programme published under sub-rule (1). The Collector shall after verifying the report of the Mamlatdar (if any) and after making such inquiry as he deems fit, dispose of land in consultation with the representative of the village panchayat concerned and the officers of the Social Welfare Department and Co-operative Department in the district.(5)When an application is made on behalf of a serving member of the armed forces or an ex-serviceman, as provided in sub-rule (3), the grant shall be made in the name of such serving member or, as the case may be, the ex-serviceman, unless he is dead.(6)The Collector shall take from each grantee an agreement in Form III, and shall cause the grantee to be placed in possession of the land granted to him.
