Section 34(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Notwithstanding anything contained in the foregoing rules, unoccupied land may be disposed of by the Collector with the sanction of the Government in leasehold rights under section 26 for any non-agricultural purpose for such period not exceeding 99 years on such rent and on such other terms and conditions including condition regarding renewal as may be annexed to the lease.
