Section 27(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(3)A serving member of the armed forces or an ex-servicemen (or if he is dead or is enable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), may make an application for grant of land for residential use to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board, having jurisdiction over the concerned district.
