Section 24(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Unoccupied land suitable for building sites or other non-agricultural purposes which is not reserved under rule 23 shall be laid out by the Collector in consultation with the Senior Town Planner, Town and Country Planning Department and the local authority concerned in suitable plots of adequate sizes, regard being had to the purpose and the locality in which the land is situated; and subject to the provisions of sub-rule (2) no plot shall ordinarily be disposed of except in accordance with the layout so prepared. Such layout may be modified from time to time by the Collector, in consultation with the Senior Town Planner, Town and Country Planning Department and the local authority concerned.
