Section 27(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Such grant may be made on inalienable tenure on payment of occupancy price which may be determined having regard to the factors specified in sub-rule (3) of rule 25, of the Collector, after necessary inquiries, is satisfied that these persons do not own any building plot or a building either in their own name, or in the name of any member of their family or dependent anywhere in the Union Territory of Goa, Daman and Diu or outside it.
