Section 21(2) in The Goa, Daman And Diu Land Revenue Code, 1968
(2)Such rules may provide inter alia for the following matters, namely:-(a)the extent to which land shall be granted for specified purposes;(b)the occupancy price payable for the land and the mode of its payment;(c)cases in which no occupancy price may be charged or in which concessional occupancy price may be charged;(d)the order of priority to be observed when land is granted for agricultural purposes;(e)the conditions subject to which the land is granted;(f)the penalty for breach of the conditions of grants;(g)the cases in which the power of grant of land shall be exercised by the Collector or the Mamlatdar.
