Section 10A in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
10A. [ [Inserted by Seventh Amendment Rules, 1978.]
The Collector may subject to other provisions in this part and subject to the general or special order of the Government dispose of unoccupied land in lease-hold rights under section 26 for agricultural purposes for any period not exceeding one year at a time.]
