Section 15 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
15. Terms and conditions of grant.
- Every grant of land under this part shall be subject to the provisions of the Code and these rules; and in particular to the following conditions, that is to say-(a)the grantee shall not mortgage, sell, assign or otherwise transfer the land or any portion thereof, except with the prior sanction of the Collector;(b)the grantee shall bring the land under cultivation before the expiry of two years from the date of the grant;(c)the grantee shall be liable to pay full assessment of the land:Provided that, in cases of virgin land, no assessment shall be charged-(i)for a period of first five years from the date of the grant, if the grant is in favour of a co-operative society referred to in the rule 11, and(ii)for a period of first three years from the date of the grant, in any other case:Provided further that were land revenue of the land has not been assessed under Chapter VI of the Code, the land revenue payable for the land shall be fixed having regard to the land revenue payable in respect of similar category of land situated in the State of Maharashtra, the State of Mysore or the State of Gujarat as may be nearer to the land.(d)the occupancy price, if any, payable by the grantee under rule 14 shall be paid in such annual instalments not exceeding-(i)twelve, if the grantee is a person belonging to a backward class, and(ii)six, in any other case, as may be fixed by the Collector.(e)if the grantee commits a breach of any of the conditions aforesaid, the Collector may resume and take possession of the land granted to him, and the grantee shall be liable to be evicted from the land;(f)where a grantee is evicted from the land under condition (e), the amount of occupancy price, if any, paid by, or recovered from him, shall be refunded to him.
