Section 34 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
34. Permanent leases for non-agricultural purposes and renewal thereof.
(1)Notwithstanding anything contained in the foregoing rules, unoccupied land may be disposed of by the Collector with the sanction of the Government in leasehold rights under section 26 for any non-agricultural purpose for such period not exceeding 99 years on such rent and on such other terms and conditions including condition regarding renewal as may be annexed to the lease.(2)For the purposes of determining the market value of the land for fixing the revised rent at the time of renewal of the lease, the Collector shall take into consideration the factors specified in sub-rule (3) of rule 25, and where the market value exceeds rupees ten thousand, shall, consult the Senior Town Planner, Town and Country Planning Department.E. Other Matter
