Section 17(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Save as provided in sub-rule (3), every application for the grant of land shall be made to the Mamlatdar, and shall contain the following among other particulars, namely:-(a)name of the applicant;(b)whether the applicant is serving member of the armed forces, freedom fighter, ex-serviceman or a member of backward class;(c)whether the applicant holds any land on annual lease, if so, the date from which he is holding such land and the extent of the land so held;(d)extent of land already held by the applicant in addition to land held on annual lease.In the case of a co-operative society, the application shall contain the aforesaid particulars in respect of each member thereof.
