Section 19(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the orders of the Government, the Collector shall reserve unoccupied cultivable land for disposal to persons (being agriculturists) who, as a consequence of acquisition of their lands for any public purpose including irrigation and power projects, under any law for the time being in force, have been deprived thereof with the result that no land or landless than an economic holding is left with them.
