Section 12(4) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(4)In the case of a joint farming society or a farming society referred to in rule 11, the extent of land which may be granted shall be determined by multiplying the number of members of the society by the area corresponding to one economic holding per each member of a society minus the area of the land already held by such members:Provided that, any such society may, for the purpose of full and efficient use of the land for agriculture and its efficient management and for maintaining the integrity of any area in one or more compact blocks, be granted land in excess of the area so determined so however that, except with the previous sanction of the Government, the total area of the land so granted does not exceed twice the area determined as aforesaid.
