Section 24(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Where the Collector for any special reasons to be recorded in writing proposes so to do, he may, after consultation with the Senior Town Planner, Town and Country Planning Department, and with the previous approval of the Government, dispose of any plot in any area for which no layout has been prepared.B. Grant of land for residential use
