Section 20 in The Goa, Daman And Diu Land Revenue Code, 1968
20. Classes of holders of land.
(1)Land granted under the provision of this Code or any other law shall be held under one of the following classes of holders as may be specified in the order of grant:(a)Occupants - Class I(b)Occupants - Class II(c)Government lessees.(2)Occupants - Class I - are persons who shall be entitled to hold land in perpetuity and without any restrictions on the right to transfer.(3)Occupants - Class II - are persons who shall be entitled to hold land in perpetuity but subject to such restrictions on the right to transfer as may be prescribed by rules.(4)Government lessees - are persons who are entitled to hold land for a fixed period under a lease from Government granted under section 26.
