The Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016

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GOVERNMENT OF GOA 
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Notification
7/27/2016-LA
The Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016 (Goa Act 25 of 2016), which has
been passed by the Legislative Assembly of Goa on 31-8-2016 and assented to by the Governor of Goa on 27-
9-2016, is hereby published for general information of the public.
Sharad G. Marathe, Joint Secretary (Law).
Porvorim, 29th September, 2016.
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 The Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016
(Goa Act 25 of 2016) [27-9-2016]
AN
ACT
Whereas  the  then Government  of  Goa,  Daman and Diu vide  Order  No.  ES/1/64 dated 14-01-1964
requisitioned land admeasuring 35690.75 square metres in terms of section 29 of the Defence of India Act,
1962 (Central Act 51 of 1962);
And Whereas the Government sub-divided the said land and allotted plots to certain persons who were
displaced due to acquisition of land for establishment of 2STC (3 Military Training Regiment) at Salcete,
Goa;
And Whereas the Government has now decided to vest proprietary rights of the said plots unto the said
displaced persons.
Be it enacted by the Legislative Assembly of Goa in the Sixty-seventh Year of the Republic of India, as
follows:—
1. Short title and commencement.— (1) This Act may be called the Goa (Allotment of Plots to Certain 
Displaced Persons) Act, 2016.
(2) It shall be deemed to have come into force on the 20th day of January, 1964.
2. Definition.— In this Act, unless the context otherwise requires,—
(a) “displaced persons” means the persons who were displaced due to acquisition of land for 
establishment of 2STC (3 Military Training Regiment) in Salcete, Goa;
(b) “Government” means the Government of Goa;
(c) “State” means the State of Goa;
(d) “said land” means land requisitioned vide Order No. ES/1/64 dated 14-01-1964;
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(e) “said Act” means the Defence of India Act, 1962 (Central Act 51 of 1962).
3. Vesting of land in the Government.—  (1) Notwithstanding anything contained in any other law,
judgment, order or decree of any court, tribunal or any other authority, from the date of commencement of
this Act, said land more particularly described in Schedule I hereto shall be deemed to have been vested with
the Government, free from all claims, charges, encumbrances, liens, etc.
1[(2) The Government shall pay to the owner of the said land within a period of 270 days from the date of
enacting this Act, compensation as per the market value of such land as prevailing on the date of making
requisition for the said land under the said Act.]
4. Allotment of land to the displaced persons.— The displaced persons specified in Schedule II  hereto
shall be deemed to have been allotted the area of the said land as specified in the corresponding entry in
column (2) of the said Schedule.
5. Act to have overriding effect.—  Notwithstanding anything contained in any other law, judgement,
decree or order of any court, tribunal or any other authority,—
(a) the land as specified in Schedule I hereto shall, from the date of commencement of this Act, stand
vested with the Government.
(b) no suit or other legal proceedings shall be instituted, maintained or continued in any court, tribunal or
any other authority against the Government or any person or authority whatsoever in respect of said land and
all pending suits, applications, etc. filed under any local or special law shall stand abated forthwith.
(c) no Courts shall enforce any Decree or Order or Injunction or Stay on any ground whatsoever.
6. Protection of action taken in good faith.— No suit, prosecution or other legal proceeding shall lie
against the Government or any officer or authority for anything which has been done or intended to be done
in good faith under this Act.
7. Power to remove difficulties.— If any difficulty arises in giving effect to the provisions to this Act,
the Government may, by Order published in the Official Gazette, make such provisions consistent with  the
provisions to this Act, as appear to it to be necessary or expedient for the removal of difficulty; and the
Order of the Government in such cases shall be final:
Provided that no such Order shall be made after the expiry of two years from the date of this Act.—
SCHEDULE-I
(See section 3)
Taluka
Village
Survey No.     
P.T. Sheet No.
Sub-Div No. Approximate Area
in Sq. Mts.
Boundaries
Chalata No.
1 2 3 4 5
SALCETE 44 1 325 North: S. No. 43/1
AQUEM 2 300 South: S. No. 26/1
3 300 East: Road
4 300 West: S. No. 43/1
5 300
6 325
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7 300
8 300
45 1 300
2 325
3 300
4 325
5 300
6 300
7 650 Government Land
46 1 3075 Government Land
2 300
3 325
4 300
5 300
6 325
7 325
47 1 300
2 325
3 700
4 1158
5 375
6 350
7 325
8 325
9 325
10 325
11 300
12 325
13 325
48 - 3650 Government Land
49 1 675
2 675
3 650
4 700
5 700
6 650
7 700
8 325
8-A 325
9 300
10 350
11 425
12 475
50 1 675
2 675
3 675
4 725
Public Road 6982.75
Total 35690.75m2
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SCHEDULE-II
(See section 4)
Sr. No. Name of displaced/Rehabilitated Survey No. Area of land allotted Date on which
persons possession of land
taken
1 2 3 4 5
1. Shri Andrew Vaz 44/1 325 sq. mtrs. ES/1/64 dated 14-1-
1964
2. Shri Rosalina Cardoz 44/2 300 sq. mtrs. -do-
3. Rufina Vaz 44/3 300 sq. mtrs. -do-
4. Agosntinho Vaz 44/4 300 sq. mtrs. -do-
5. Francisco Costa 44/5 300 sq. mtrs. -do-
6. Salvador Peixoto 44/6 325 sq. mtrs. -do-
7. Camilo Costa 44/7 300 sq. mtrs. -do-
8. Alex Vaz 44/8 300 sq. mtrs. -do-
9. Manuel Fernandes 45/1 300 sq. mtrs. -do-
1. Camilo Fernandes
2. Xaverina fernandes
3. Joaquim Mariano Souza
4. Caetana Fernandes @ Caetana
Souza
10. Joaquim Rosario Vaz 45/2 325 sq. mtrs. -do-
11. Aristo Vaz 45/3 300 sq. mtrs. -do-
12. Santana Francisco Dias 45/4 325 sq. mtrs. -do-
13. Domingos Vas 45/5 300 sq. mtrs. -do-
14. Sebastiana Vaz 45/6 300 sq. mtrs. -do-
15. Government 45/7 650 sq. mtrs. -do-
16. Government 46/1 3075 sq. mtrs. -do-
17. Thomacinho Fernandes Benidita
Fernandes
46/2 300 sq. mtrs. -do-
18. Maria Philip Vaz 46/3 325 sq. mtrs. ES/1/64 dated 14-1-
1964
19. Isabela Braganza 46/4 300 sq. mtrs. -do-
20. Joaquim Fernandes 46/5 300 sq. mtrs. -do-
21. Rosa Fernandes 46/6 325 sq. mtrs. -do-
22. Fracisca Vaz 46/7 325 sq. mtrs. -do-
1. Luciano Francisco Vaz
2. Luis Vaz
23. Atmaram Lingu Kudalkar 47/1 300 sq. mtrs. -do-
24. Custodio Vaz 47/2 325 sq. mtrs. -do-
25. (a) Isabela Fernandes 47/3 700 sq. mtrs. -do-
(b) Domingos Vaz alias Domnic
Vaz alias Domingos Augostinho
Vaz
(c) Yolanda D’Mello alias
Yolanda Vaz
(d) Tolentinho Vaz alias
Tolentinho Agostinho Vaz
(e) Manelina Dias alias Manelina
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Vaz
26. Government 47/4 283 sq. mtrs. -do-
47/4 A & B 592 sq. mtrs. -do-
27. Government 47/4C 283 sq. mtrs. -do-
28. Mariano Vas 47/5 375 sq. mtrs. -do-
Monica Braganza Vaz
29. Joaquina Vaz 47/6 350 sq. mtrs. -do-
30. Barbin Braganza 47/7 325 sq. mtrs. -do-
31. Pedro Francisco Miranda 47/8 325 sq. mtrs. -do-
32. Nicael Dias 47/9 325 sq. mtrs. -do-
33. Folorin Dias 47/10 325 sq. mtrs. -do-
Stenley Vaz
34. Mariana Vaz 47/11 300 sq. mtrs. -do-
35. (a) Doming Santano Gomes 47/12 325 sq. mtrs. -do-
(b) Joaquim Pedro Gomes
(c) Vicente Gomes
36. Camilo Peixote 47/13 325 sq. mtrs. -do-
Bento Peixote
37. Government 48/0 3650 sq. mtrs. -do-
38. Andrew Vaz 49/1 675 sq. mtrs. -do-
39. Joao Mariano Braganza 49/2 675 sq. mtrs. -do-
1. Esparanca D’Costa
2. Conceicao Braganca
3. Esperanca Braganca
40. Joao Lourenco Vaz 49/3 650 sq. mtrs. -do-
41. (a) Custodio Sebastiao Rosario 49/4 700 sq. mtrs. -do-
Vaz
(b) Dionizio Vaz
42. Paulo Vaz 49/5 700 sq. mtrs. -do-
Clemento Vaz Conceicao Vaz
43. Jacob Vaz 49/6 650 sq. mtrs. -do-
44. Inacina Fernandes 49/7 700 sq. mtrs. -do-
45. Filomena D’Silva 49/8 325 sq. mtrs. -do-
Deepa Ulhas Naik
46. Melinda D’Costa Vaz 49/8A 325 sq. mtrs. -do-
47. Avelino Fernandes 49/9 300 sq. mtrs. -do-
48. Antoneta Vaz 49/10 350 sq. mtrs. -do-
Perpetua Costa e Fernandes
alias Pepetua D’costa e
Fernandes
49. Joaquim Vaz 49/11 425 sq. mtrs. -do-
50. Ruia Vaz 49/12 475 sq. mtrs. -do-
51. Joaquim Vaz 50/1 675 sq. mtrs. -do-
52. Antonio Vaz 50/2 675 sq. mtrs. -do-
53. Caetano Vaz 50/3 675 sq. mtrs. -do-
54. Josefa Fernandes 50/4 725 sq. mtrs. -do-
Estevao Vaz
Facunda Vaz
Rosy Vaz
Maria Aurora Vaz Constantina
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Brigida Vaz Leticia vaz
Johnson Vaz
55. Road – 6982.75 sq. mts.
TOTAL 35690.75 sq. mts.
Secretariat, 
Porvorim-Goa. 
Dated: 29-09-2016.
SUDHIR MAHAJAN,
Secretary to the Government of Goa,
Law Department (Legal Affairs).
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1Sub-section (2) substituted vide Act 5 of 2017 
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