Section 7(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Land may be leased at a nominal rent of one rupee a year for play-grounds or other recreational purposes to educational institutions or local authorities or for gymnasiums recognised by the Government for a term not exceeding fifteen years, by the Collector, when the market value of the land does not exceed Rs.1,000.
