Section 24(2) in The Goa, Daman And Diu Land Revenue Code, 1968
(2)Notwithstanding anything contained in the foregoing sub-section, occupancies of persons belonging to such Scheduled Castes and Scheduled Tribes as the Government, having regard to the ability of the occupants to cultivate the land personally or any other relevant factors, may by notification in the Official Gazette if any, declare for the purpose of this section for the whole or any part of the [* * *] [Substituted by the Goa Land Revenue Code Adoption of Laws Order, 1987.] [State of Goa], shall not be transferred except with the previous sanction of the Collector.
