Section 17(4) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(4)The Mamlatdar shall, after due inquiry forward the applications received by him to the Collector on the day fixed in the programme published under sub-rule (1). The Collector shall after verifying the report of the Mamlatdar (if any) and after making such inquiry as he deems fit, dispose of land in consultation with the representative of the village panchayat concerned and the officers of the Social Welfare Department and Co-operative Department in the district.
