Section 29 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
29. Grant of plots in new village sites.
(1)Where the entire village site or a portion thereof is for any reason determined to be abandoned (herein called the old site), the Collector shall, in consultation with the village panchayat, select suitable Government land for the location of the new village site (herein called the new site). Where there is no suitable Government land, the Collector may acquire private land suitable for the purpose.(2)The new site shall be laid out in suitable plots in the manner provided in rule 24 making adequate provision for roads, wells, schools, and other public purposes.(3)Every occupant in the old site may be allotted a plot in the new site in accordance with the following conditions, namely:-(a)The occupant shall surrender his plot in the old site to the Government.(b)The occupant shall be allotted a plot in the new site equal in area of the plot which he surrenders to the Government, provided that, where the plot surrendered is less than the minimum standard area fixed under sub-rule (2) he shall be allotted a plot of the minimum standard area.(c)No occupancy price shall be charged where plot allotted in the new site is equal in area of the surrendered plot. Where the area of the plot allotted in the new site is more than the area of the plot surrendered, the allottee shall pay occupancy price for the additional area at the market rate determined by the Collector.(d)The occupant shall hold the plot in the new site on the same terms and with the same rights and subject to the same liabilities as apply to the tenure of the plot held by him in the old site. An agreement in Form V shall be taken from each occupant before he is put in possession of the plot in the new site.C. Grant of land for industrial and commercial purpose
