Section 14 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
14. Payment of occupancy price.
(1)The occupancy price payable in respect of land granted under this part shall be-(a)equal to the amount of compensation paid for its acquisition or the current market value, whichever is more, if such agricultural land was acquired for any purpose under the provisions of the Land Acquisition Act, 1894, but has not been used for such purpose;(b)if the land is virgin land,-(i)nil, if the grant is made to a co-operative society referred to in rule 11 or to an individual belonging to a backward class;(ii)equal to the current market value, if the grant is made under rule 19 to a person whose land has been acquired for a public purpose on payment of compensation;(iii)equal to one-fourth of the current market value, if the grant is made to a landless person.(iv)equal to the current market value, in all other cases.(c)in the case of any other land-(i)equal to one-tenth of the current market value of the land, if the grant is made to any co-operative society referred to in rule 11;(ii)one-fifth of the current market value of the land, if the grant is made to an individual belonging to a backward class;(iii)equal to the current market value, if the grant is made under rule 19 to a person whose land has been acquired for a public purpose on payment of compensation;(iv)equal to one half of the current market value, if the grant is made to a landless person;(v)equal to the current market value, in all other cases.(2)In addition to the occupancy price, the grantee shall be liable to pay such amount for the value of trees, if any, standing on the land as may be determined by the Collector in consultation with such forest officer as the Government may authorize in this behalf.
