Section 14(d) in Goa Waste Management Corporation Act, 2016
(d)(i)to allot plots of land or buildings or parts of buildings, including residential tenements to suitable persons in the waste management area/site established or developed by the Corporation;(ii)to modify or rescind such allotments, including the right and power to evict the allottee concerned on breach of any of the terms or conditions of their allotment;
