Section 11(1) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the provisions of sub-rules (2) and (3) of this rule and rules 12 and 13, any allotable land may be granted to any person in any area in the following order of priority, that is to say,-(i)an annual lessee (including a joint farming society or a farming society of such persons) lawfully holding land on lease from Government on the 31st day of March, 1971;(ii)a serving member of the armed forces, and a freedom fighter, who agrees to cultivate land, personally;(iii)an ex-servicemen who needs agricultural land for maintenance of his family and who agrees to cultivate land, personally;(iv)a joint farming society (and where there is no such society, a farming society) of persons belonging to a backward class;(v)a joint farming society (and where there is no such society, a farming society) of landless persons;(vi)a member of any backward class who does not hold any land or who holds land less in area than an economic holding;(vii)a landless person who agrees to cultivate land, personally;(viii)a person who does not hold any land or holds land less in area than an economic holding and who agrees to cultivate land personally.
