Section 3 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
3. Form of application for permission to convert use of land.
- Every application for permission for conversion of use of land from one purpose to another as provided in section 32 shall be made in the form in Schedule I to the Collector. Where different portions of land included in the same survey number are to be converted for use for different non-agricultural purposes, the same should be clearly and separately shown in the form.
