Section 5 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
5. Power of Government to make revenue free grants.
(1)Except as provided in rules 6, 7 and 8 no land shall be granted free of occupancy price or free of land revenue or free of both without the sanction of the Government.(2)Where any land is granted under sub-rule (1) with the sanction of the Government, the form of sanad to be issued by the Collector shall be such as may be specially determined by the Government in this behalf, regard being had to the nature or purpose for which the land is granted.
