Section 25 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
25. Disposal of buildings sites.
(1)Except as otherwise provided in these rules, the occupancy rights in building sites shall be disposed of by the Collector under section 21 by public auction to the highest bidder (unless for reasons to be recorded in writing, the Collector thinks that in any particular case, there is good reason for granting the land without auction). The upset price for such public auction shall be equal to the occupancy price determined under sub-rule (3).(2)Where a building site is to be disposed of without auction under sub-rule (1), the Collector shall dispose of the site in occupancy rights under section 21 on inalienable tenure with the sanction of the Government.[Provided that, notwithstanding anything contained in this rule, Government may grant permission to the allottee to mortgage, sell or transfer the allotted land in consideration of any loan which the allottee may obtain for the purpose of construction of a house on the plot allotted or for carrying out repairs of improvement of the house constructed on the plot allotted, from the Government or any financial institution or such other institutions as may be approved by the Government.] [Inserted by Amendment Rules, 1976 published in Official Gazette, Series-I No. 41 dated 6-1-1977.](3)The Collector shall determine the occupancy price of the site, regard being had to the following factors, that is to say:-(a)the sale prices of similar lands in the locality;(b)the situation of the building site;(c)the supply of and demand for similar lands; and(d)factors which are taken into account in determining the value of land under the Land Acquisition Act, 1894.
