Section 19(4) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(4)Until the lands reserved under sub-rule (1) are granted under sub-rule (2), the Collector shall dispose of such land on annual lease to landless cultivators according to the priority specified in rule 11 on such terms and conditions as the Government may by order, from time to time, direct.C. Disposal of lands in river beds and salt marsh lands
