Section 29(3) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(3)Every occupant in the old site may be allotted a plot in the new site in accordance with the following conditions, namely:-(a)The occupant shall surrender his plot in the old site to the Government.(b)The occupant shall be allotted a plot in the new site equal in area of the plot which he surrenders to the Government, provided that, where the plot surrendered is less than the minimum standard area fixed under sub-rule (2) he shall be allotted a plot of the minimum standard area.(c)No occupancy price shall be charged where plot allotted in the new site is equal in area of the surrendered plot. Where the area of the plot allotted in the new site is more than the area of the plot surrendered, the allottee shall pay occupancy price for the additional area at the market rate determined by the Collector.(d)The occupant shall hold the plot in the new site on the same terms and with the same rights and subject to the same liabilities as apply to the tenure of the plot held by him in the old site. An agreement in Form V shall be taken from each occupant before he is put in possession of the plot in the new site.C. Grant of land for industrial and commercial purpose
