Section 5(2) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(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.
