LexThe Goa Regularisation of Unauthorized Construction Act, 2016
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Government of Goa
Department of Law and Judiciary
Legal Affairs Division
Notification
7/23/2016-LA
The Goa Regularisation of Unauthorized Construction Act, 2016 (Goa Act 20 of 2016), which has been passed
by the Legislative Assembly of Goa on 11-8-2016 and assented to by the Governor of Goa on 12-9-2016, is hereby
published for general information of the public.
Sharad G. Marathe,
Joint Secretary (Law)
Porvorim, 15th September, 2016
The Goa Regularisation of Unauthorized Construction Act, 2016
(Goa Act 20 of 2016)[12-9-2016]
AN
ACT
to provide for regularisation of unauthorized constructions in the State of Goa and for matters connected and
incidental thereto.
Be it enacted by the Legislative Assembly of Goa in the Sixty-seventh Year of the Republic of India as
follows:-
1. Short title, extent and commencement. —(1) This Act may be called the Goa Regularisation of
Unauthorized Construction Act, 2016.
(2) It shall extend to the whole of the State of Goa.
(3) It shall be deemed to have come into force with effect from the 24th day of June, 2016.
2. Definitions. — In this Act, unless the context otherwise requires,—
(a) “authorised officer” means a officer as authorised under sub-section (1) of the section 3;
(b) “Competent Authority” means the authority competent to issue sanad, permission/licence, no objection
certificate, or any other document for carrying out construction under the relevant Act;
(c) “Government” means the Government of Goa;
(d) “Official Gazette” means the Official Gazette of the Government;
(e) “Local Authority” means the Corporation of the City of Panaji, Municipal Council, Village Panchayat and
includes the Planning and Development Authority;
(f) “relevant Act” means,—
(i) the Goa Land Revenue Code, 1968 (Act No. 9 of 1969); or
(ii) the Goa, Daman and Diu Town and Country Planning Act, 1974 (Act No. 21 of 1975); or
(iii) the City of Panaji Corporation Act, 2002 (Goa Act 1 of 2003); or
(iv) the Goa Municipalities Act, 1968 (Act No. 7 of 1969); or
(v) the Goa Panchayat Raj Act, 1994 (Goa Act No. 14 of 1994); or
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(vi) the Goa (Regulation of Land Development and Building Construction) Act,2008 (Goa Act 6 of 2008); or
(vii) any other State law which regulates the construction in th e State, and the rules, regularisation, bye -laws,
notifications and orders issued thereunder;
(g) “State” means the State of Goa;
(h) “unauthorized construction” means any construction which has been carried out before the 28th day of
February, 2014, in the State of Goa, without obtaining sanad, permission/licence, no objection certificate or any
other documents from the Competent Authority under the relevant Acts.
3. Regularisation of unauthorized construction. — (1) Any person who has carried out unauthorized
construction in the property specified herein below before the 28th day of February, 2014, may make an application
in Form I hereto together with application fee in the form of Court fee stamp of rupees five, documents specified
in Schedule I hereto, sketch of the structure proposed to be regularized along with dimensions to the officer as may
be authorised by the Government by Notification in the Official Gazette, not below the rank of Junior Scale Officer
of Goa Civil Service, for regularisation of such unauthorized construction, within a period of 1[210 days] from the
date of coming into force of this Act:
(a) any residential, commercial or residential cum commercial unauthorised construction in applicants own
property or by the applicant who is co -owner, with written consent of all other co -owners thereto, in a property
jointly held by the applicant with such co-owners.[ 2 (a) any residential, commercial or residential cum commercial
unauthorized construction in applicants own property, or in a property jointly held by the applicant with other co-
owners.”;]
(b) any unauthorized construction of a dwelling house by the applicant who is declared/registered as mundkar
under the provisions of the Goa, Daman and Diu Mundkars (Protection from Eviction) Act,1975 (Act No. 1 of
1976) or a farm house constructed by the applicant who is tenant or owner of an agricultural land.
(c) any unauthorized construction by the applicant in undivided property jointly held by a unit of family or
families, with written consent of all oth er members of the family/families. 3 [ “(c) any unauthorized construction
by the applicant in undivided property jointly held by a unit of family or families.”;]
(d) any unauthorized construction carried out by an institution or a person other than an individu al in its
property.
(e) any unauthorized construction carried out by the applicant, in a property wholly owned by another person
with the consent of such person.
4[(f) any unauthorized construction of a dwelling house carried out on a land belonging to a Comun idade in
respect of which the officer authorized under clause (1) of article 372-B of the Legislative Diploma No. 2070 dated
15-4-1961, in its application to the State of Goa, has passed order of regularisation of such land.
(g) any unauthorized construction of a dwelling house carried out on a land belonging to the Government or
land granted by the Government in respect of which the Deputy Collector has passed order of regularisation of
such land.
(h) any unauthorized construction of a dwelling house carried out on a land granted by the Government under
20 Point Programme Scheme in respect of which the competent authority has granted Class I occupancy.]
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5 [Provided that no such written consent as referred to in clauses (a) and (c) is required where the property/land
is divided/allotted between all co-owners or members of family/families by an order or decree of the court in any
proceedings or by any registered Deed or instrument:]
6[Provided that the person who could not make application within above period may make such application
within a period of thirty days from the date of coming into force of the Goa Regularisation of Unauthorized
Construction (Amendment) Act, 2018.]
7[Provided further that the person who could not make application within a period as spec ified in the first
proviso may make such application within a period of ninety days from the date of coming into force8 of the Goa
Regularisation of Unauthorized Construction (Amendment) Act, 2023.]
9[Provided further that the person who could not make app lication within a period as specified in the third
proviso may make such application within a period of ninety days from the date of coming into force of the Goa
Regularisation of Unauthorized Construction (Third Amendment) Act, 2023].
10[Provided further that the person,—
(i) who could not make application within the period as specified in the fourth proviso; or
(ii) whose application has been rejected by the authorized officer before the commencement of the Goa
Regularisation of Unauthorized Construction (Amendment) Act, 2025, on any ground whatsoever, may make such
application or fresh application, as the case may be, within a period of two years from the date of coming into force
of the Goa Regularisation of Unauthorized Construction (Amendment) Act, 2025.]
(2) The authorised officer shall issue acknowledgment to the applicant of having received the application under
sub-section (1).
(3) The authorised officer shall scrutinize the application received under sub -section (1) and after holding an
enquiry, as he deems fit and conducting site inspection thereof and subject to payment by the applicant of charges,
taxes, fees and penalty as determined by the authorised officer as per schedule II hereto, 11[pass an order of
regularisation of such unauthorized construction. grant a sanad under Section 32 of the Goa Land Revenue Code,
1968 (Act No. 9 of 1969) and pass an order of regularisation of such unauthorized construction”]
(4) The built up area of the unauthorized construction which is proposed to be regularised shall not exceed,—
(i) 200 square meters in case such construction is meant for personal residence of the applicant;
(ii) 100 square meters in case such construction is meant for commercial purpose of the applicant;
(iii) 250 square meters in case such construction is meant for residential cum commercial purpose of the
applicant;
(iv) 400 square meters in case such construction is meant for institutional purpose. 12[(4) The total built up area
of the unauthorized construction which is proposed to be regularised including all floors thereof shall not exceed,—
(i) 600 square meters, in case such construction is carried out within limits of any Village Panchayat, subject
to the permissible F.A.R.;
(ii) 1,000 square meters, in case such construction is carried out within limits of any Municipal Council or
Municipal Corporation, subject to the permissible F.A.R., and such construction shall be meant for either personal
residence, commercial purpose, commercial cum residential purpose or institutional purpose of the applicant.”; ]
(5) The authorised officer shall not entertain any application under sub -section ( 1), if the unauthorized
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construction falls within the limits of the protected forest, area declared as a wild life sanctuary, area covered under
the Coastal regulation zone [area covered under the Coastal regulation zone where such construction has been
carried out after the 19th day of February, 1991], No Development Zone, open spaces, public land,
,13[areas covered under Eco Sensitive Zone-I, areas other than orchard land or cultivable land covered under
Eco Sensitive Zone-II], Khazan land, any construction prohibited under the Goa Land(Prohibition on Construction)
Act, 1995, (Goa Act No. 20 of 1995), road set back or right of way or any construction which causes obstruction
to any natural water channel or any structure which is constructed by filling water bodies or any construction in or
for scrap yard.
14[Explanation. — (i) “Eco Sensitive Zone-I” means Eco Sensitive Zone-I as classified in Regional Plan 2021.”
(iii) “Eco Sensitive Zone-II” means Eco Sensitive-II as classified in RegionalPlan 2021];
15[Provided that the authorized officer may entertain any application under sub -section (1), if the
unauthorized construction falls within the limits of the area covered under Settlement Zone, Institutional Zone
or Industrial Zone, Cultivable Zone, ORCHARD.]
16[Provided further that where there is no required access of three meters to the unauthorized construction, the
authorized officer shall entertain an application under sub -section (1) for regularisation of unauthorized
construction if the applicant undertakes to make such access available within a period of five years by submitting
an undertaking to that effect.];
17[(6) The authorised officer shall not entertain an application or proceed with regularisation process of
unauthorized construction w here the title or ownership of any property/land upon which unauthorized
construction has been carried out, is subject matter of a dispute before any Court, Tribunal or any Statutory
Authority and such Court, Tribunal or Statutory Authority has passed an injunction or granted status quo or any
prohibitory order against such property/land or construction.
(7) Where the title or ownership of any property/land upon which unauthorized construction has been
carried out, is subject matter of a dispute before any Cou rt, Tribunal or any Statutory Authority but no such
injunction or status quo or any prohibitory order is granted against such property/land or construction by such
Court, Tribunal or Statutory Authority and the authorised officer passes any order of regula rization of
unauthorized construction under this Act, such order shall be subject to the decision of such Court or Tribunal or
Statutory Authority.
18 [(7A) Where the authorized officer passes an order under this Act for regularisation of unauthorized
construction in a property jointly held by the applicant with other co-owners as referred in clause (a) of sub- section
(1), without the written consent of all such co -owners, such order shall be subject to the order or judgment that
may be passed by the compe tent Civil Court in a suit or other legal proceeding that may be initiated by the
aggrieved co-owner.
(7B) Where the authorized officer passes an order under this Act for regularisation of unauthorized
construction in a property jointly held by the applica nt with other members of the unit of family or families as
referred in clause (c) of sub -section (1), without the written consent of all other members of such family or
families, such order shall be subject to the order or judgment that may be passed by the competent Civil Court in
a suit or other legal proceeding that may be initiated by the aggrieved any member of such family or families.”]
(8) Notwithstanding anything contained in the relevant Act or in any contract, judgment, decree or order
of any Court or any Statutory Authority or any instrument having the force of law, the authorized officer may,
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entertain an application under sub -section (1) and pass an order of regularisation of unauthorized construction
under this Act and upon passing of such order of regularisation of unauthorized construction, such unauthorized
construction shall be deemed to have been regularised under the relevant Act.]
4. Amendment of the Schedules .— The Government may, by notification in the Official Gazette, add to, or
omit from, or otherwise amend any entry of, the Schedules hereto and thereupon the Schedules shall be deemed to
have been amended accordingly.
5. Grants to the Local authorities . — The Government shall upon receipt of the payments as specified in
Schedule–II hereto make grants to the concerned local authorities in respect of charges, taxes and fees as per the
said Schedule.
6. Duties of officers. — It shall be the duty of the Collector of the district and the Mamlatdar of every taluka,
upon expiry of a period of 180 days from the date of coming into force of this Act, to identify such Constructions
which are unauthorized or any part of it which is unauthorized and have not applied for regularisation within the
said period and direct the competent authorities under the relevant Acts to take immediate action for demolition of
such unauthorized constructions.
19[6A. Review of order. — (1) The authorized officer may either on his own motion or on application of any
party interested, review any order passed by him or by any of his predecessors-in-office and pass such order in
reference thereto as he thinks fit:
Provided that the authorized officer shall before reviewing any order under this section, obtain the permission
of the Collector.
(2) No order shall be reviewed under this section without giving notice to the other party and no application for
review of such order shall be entertained unless filed within a period of one year from the date of such order:
Provided that the authorized officer shall not, on his own motion, revi ew any order under this section after
expiry of period of six months from the date of such order:
Provided further that no application for review shall be entertained if an appeal against the said order has already
been filed or decided under Section 7 of this Act.
(3) No order shall be reviewed except on the following grounds, namely:—
(i) discovery of new and important matter or evidence which, after the exercise of due diligence was not within
the knowledge of the applicant or could not be produced by him at the time when the order was passed or order
made; or
(ii) some mistake or error apparent on the face of the record; or
(iii) any other sufficient reason.]
20[7. Appeals.— (1) Any person aggrieved by an order passed by the authorised officer may prefer an appeal
to the Government.
(2) Every appeal under this Act shall be filed within a period of sixty days from the date of the order of the
authorised officer and the provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963 (Central Act 36 of
1963), shall apply to the filing of such appeal].
8. Protection of action taken in good faith .—No suit, prosecution or any other legal proceedings shall lie
against the authorised officer for anything which is done in good faith or intended to be done under this Act.
9. Power to remove difficulties. — If any difficulty arises in giving effect to the provisions of this Act, the
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Government may, by general or special order published in the Official Gazette, make such provision consistent
with the provisions of this Act as appear to it to be necessary or expedient for the purposes of removing difficulty.
10. Repeal and saving . — (1) The Goa Regularisation of Unauthorized Construction Ordinance, 2016
(Ordinance No. 2 of 2016) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed
to have been done or taken under this Act.
FORM I
[See section 3(1)]
Application cum self declaration for regularisation of unauthorized construction
To,
The ………………………
Having Camp office at
…………..……………,
Authorised Officer
For the Taluka of ............. ,
District .................... Goa.
Sub: Request for regularisation of unauthorized construction.
Sir/Madam,
In pursuance to the .............................................Act, 2016, I, Shri
..................................................son/daughter/wife of ............................., major in age, (occupation),
................................. residing at ................................ , Goa, do hereby request your good office to kindly consider
my request to regularise the unauthorized construction done by me the details of which along with my
declaration are given herein below:—
(All details to be filled in capital letters only)
1. Name of the applicant:
2. Postal address of the applicant:
3. Brief description of the unauthorized construction:
(type of structure: Residential/Commercial/
/Residential cum commercial/institutional)
4. Survey No. /Sub division No:
5. Name of the Revenue Village and Taluka:
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6. Details of construction (tick mark the appropriate option)
Independent structure:
Expansion of existing structure:
(a) Category of the structure:
(b) Details of present usage:
Personal dwelling Leased on rent
Store –room Other (specify)
(c) Whether in one’s property or joint or other:
(d) If not one’s property, whether NOC of owner/co-owner is attached:
(e) Precise plinth area of the construction in square meters:
7. Details of amount paid:—
(a) Total amount paid:
(b) Challan/DD/PO No.:
(c) Whether entire or 50% paid:
8. Details of pending disputes, if any:—
(a) Before which authority/court:
(b) Case number:
(c) Stage of hearing:
(d) any injunction /prohibitory order are issued.
9. Structure Stability Certificate (if building has floors)
(a) Enclosed / not enclosed:
(b) issued by:
(c) Dates of Inspection being carried out and report prepared on:
I do hereby undertake and declare that all the information given hereinabove is true and correct and that nothing
therein is concealed misrepresented or wrongly mentioned.
I further declare and undertake that I am aware that any of the above mentioned information provided by me if
found to be incorrect, false or misrepresented, then the regularization of the construction, if ordered by the
authorised officer shall stand automatically revoked and I shall be under bounden duty to remove the said
construction immediately at my own cost.
I also declare that the said construction is not within any of the prohibited areas/sites as mentioned in the sub-
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section (5) of Section 3.
I further undertake that I am in no dues to Government or local bodies and that I have paid all my dues.
I further declare that I am fully responsible for any wrong declaration given hereinabove or in any other
statement that may be required to be given by me for processing my request.
Enclosed: - (1) Sketch showing dimension of the structure.
(2) Receipt of amount paid.
(3) Documents relied on viz……
4) Any other enclosure………………
Signature of the Applicant/Deponent
Name of the Applicant
SCHEDULE–I
(See Section 3(1)
List of Documents in support of the Application for regularisation.
Sl.
No
Document type Issued by competent authority
1 2 3
1 Water/ Electricity/ other utility services
consumption bills
Issued at any date pertaining to period prior to
28th February, 2014.
2 Aadhar Card Issued prior to 28th February, 2014.
3 Election Photo Identity Card Issued prior to 28th February, 2014
4 Ration card Issued prior to 28th February, 2014
5 Passport Issued prior to 28th February, 2014.
6 Telephone usage bills Issued at any date pertaining to period prior to
28th February, 2014.
7 House Tax Receipts Issued at any date pertaining to period prior to
28th February, 2014.
8 Bank Account passbook of scheduled banks Issued prior to 28th February, 2014
9 Postal Account passbook Issued prior to 28th February, 2014
10 Any Tax receipts Issued prior to 28th February, 2014
11 Land Index Form I & XIV Issued prior to 28th February, 2014
12 Residence/Domicile or other certificate Issued prior to 28th February, 2014
13 Notice issued by any Government
Department/agency
Issued prior to 28th February, 2014
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21[SCHEDULE–II]
[See section 3(3)]
Table for calculating penalty, fees, charges for regularization
Area of
unauthorised
Construction
(in square
meters) /
Survey/
Number/
Village/Municip
al area/Category
of construction
(A)
Conversion
charges
(B)
Infrastru
cture tax
S
(C)Oc
cupan
cy fee
£
(D)
Construction
license fees
(E) House
tax £
Total(A+
B+
C+D+E)
Regularisation
fee@
Penalty* Grand
Total
1 2 3 4 5 6 7 8 9 10
(i) # Conversion charges shall be applicable as per the Goa Land Revenue Code, 1968 (Act 9 of 1969).
(ii) $ Infrastructure Tax shall be applicable as per the Goa Tax on Infrastructure Act, 2009 (Goa Act 20 of
2009).
(iii) £ Occupancy fee, Construction license fee, House tax shall be applicable as leviable/payable on date of
making application, in the respective Municipal/Village Panchayat areas.
(iv) * Penalty shall be over and above the total payable amount in columns (A) to (E) as follows:-
(a) Residential: 5% (b) commercial: 15% (c) residential cum commercial: 10% (d) Institutional: 5%.
(v) @ Regularisation fee shall be collected for respective area as indicated in the Annexure below.
Annexure
I–Coastal and Developed Area
Original entries read as follows : -
Table for calculating penalty, fees, charges for regularisation
Area of Unauthorised Construction
(insq.mts)/Survey No./Village/
Municipal Area/Category of
construction
Conversion
Charges#
Infrastructure
tax
Occupancy
fees£
Construction
License fees£
House tax£ Total
(A+B+C+D
+E)
Penalty* Grand
Total
A B C D E
# Conversion charges will be applicable as per the Goa Land Revenue Code, 1968(Act 9 of 1968).
$ Infrastructure Tax will be applicable as per the Goa Tax on Infrastructure Act, 2009(Goa Act 20 of 2009).
£ Occupancy fees, Construction license fees, House tax will be applicable as existing as on date of application, in the respective Municipal/Village
Panchayat areas.
* Penalty shall be over and above the total due payable amount in column (A) to (E) as follows:—
(a) Residential: 5% (b) commercial: 15% (c) residential cum commercial: 10% (d) institutional: 5%.
1) Bardez 2) Salcete 3) Mormugao 4)
Tiswadi
1) Pernem 2) Quepem 3) Canacona
Category-B:
Regularisation fees for areas under this category
as mentioned below shall be calculated @ 30%
of the Sum Total of the Column (A+B+C+D+E).
Category-A:
Regularisation fees for areas under this category as mentioned
below shall be calculated @ 40% of the Sum Total of the
Column (A+B+C+D+E).
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i) Anjuna
ii) Candolim
iii) Calangute
iv) Nerul
v) Penha-de-
Franca
vi) Salvador-
do-Mundo
vii) Pilerne
i) Benaulim
ii) Colva
iii) Betalbatim
iv) Gonsua
v) Carmona
vi) Cavelossim
vii) Majorda
viii)
Sernabatim
ix) Varca
i) Arossim
ii) Cansaulim
iii) Velsao
iv) Pale
v) Chicolna
vi) Issorcim
vii) Sao Jorge
viii) Chicalim
ix) Dabolim
i) Taleigao
ii)
Bambolim
iii) Ella
i) Morjim
ii) Mandrem
iii) Arambol
v) Tiracol
i) Naquerim
ii) Quitol
iv) Querim
i) Agonda
ii) Cola
iii) Nagorcem -
Palolem
iv) Poinguinim
II–Municipal Areas
Category-A:
Regularisation fees for areas under this category as mentioned
below shall be calculated @35% of the Sum Total of the
Column (A+B+C+D+E).
Category-B:
Regularisation fees for areas under this category
as mentioned below shall be calculated @ 25%
of the Sum Total of the Column (A+B+C+D+E).
1) Panaji/City Corporation of Panaji: All Wards.
2) Mapusa: All Wards.
3) Ponda: All Wards.
4) Margao :All Wards.
5) Mormugao: All Wards.
1) Pernem: All Wards.
2) Bicholim: All Wards.
3) Sanquelim: All Wards.
4) Valpoi: All Wards.
5) Cuncolim: All Wards.
6) Quepem: All Wards.
7) Curchorem/Cacora Municipal Areas: All
Wards.
8) Sanguem Municipal Areas: All Wards.
9) Cancona Municipal Areas: All Wards,
excluding Nagorcem-Palolem.
III–Developing Villages
Regularisation fees for areas under this category as mentioned below shall be calculated @ 20% of the Sum
Total of the Column (A+B+C+D+E).
District-North Goa
1) Tiswadi
Taluka:
2) Bardez
Taluka
3) Pernem
Taluka:
4) Bicholim
Taluka:
5) Satari Taluka:
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i) Durgawado
ii) Bainguinim
iii) Corlim
iv) Calapur
v) Chimbel
vi) Cujira
vii) Carambolim
viii) Morombi-o-
Pequeno
ix) Morombi- -o-
Grande
x) Murda
xi) Panelim
xii) Renovadi
i) Guirim
ii) Colvale
iii) Tivim
iv) Bastora
v) Reis Magos
vi) Verla
vii) Parra
viii) Canca
i) Dhargal
ii) Tuem
i) Carapur
ii) Maem
iii) Sarvona iv)
Mulgao
v) Maulinguem-
South
vi) Arvalem vii)
Amone
i) Onda
ii) Nanus
District-South Goa
1) Pondav
Taluka:
2) Salcete
Taluka
3) Mormugao
Taluka:
4) Quepem
Taluka:
5) Sanguem
Taluka:
6) Dharbandora
Taluka:
7) Canacona
Taluka:
i) Siroda
ii) Borim
iii) Queula
iv) Betora
v) Curti
vi) Cundaim
vii) Marcaim
viii) Usago ix)
Bandora
i) Navelim
ii) Aquem
iii) Nuvem
iv)Davorlim
i) Cortalim
ii)Sancoale
i) Sirvoi
ii) Amona
iii) Deao
iv) Xeldem
v) Chaifi
vi) Cusmane
vii) Fatorpa
i) Cotarli ii)
Sanvordem
i) Dharbandora
ii) Pilliem
iii) Collem
iv) Mollem
NIL
IV-Rural Villages
Regularisation fees for areas under this category as mentioned below shall be calculated @ 10% of the Sum
Total of the Column (A+B+C+D+E).
District-North Goa
1) Tiswadi Taluka: 2) Bardez Taluka 3) Pernem
Taluka:
4) Bicholim Taluka: 5) Satari Taluka:
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i) Capao
ii) Ambarim
iii) Batim
iv) Caraim
v) Gancim
vi) Gandaulim
vii) Goalim-Moula
viii) Goltim
ix) Jua
x) Malar
xi) Naroa
xii) Navelim
xiii) Talaulim
xiv) Chorao
i) Sangolda
ii) Moira
iii) Assagao
iv) Siolim
v) Aldona
vi) Arpora
vii) Socorro
viii) Camurlim
ix) Sircaim
x) Nagoa
xi) Nachinola
xii) Ucassaim
xiii) Marra
i) Torxem
ii) Tamboxem
iii) Mopa
iv) Ugvem
v)
Khajne/Cansnem
vi) Amberem
vii) Poroscodem
viii) Varconda
ix) Ozari
x) Casarvornem
xi) Chandel
xii) Hasapur
xiii) Alorna
xiv) Ibrampur xv)
i) Adwalpale
ii) Aturli
iii) Cotmbi
iv) Cudnem
v) Curchirem
vi) Dumacem
vii) Latambarcem
viii) Maulinguem-
North
ix) Mencurem
x) Naroa
xi) Navelim
xii) Ona
xiii) Pale
i) Ambeli
ii) Ambedem
iii) Ansolem
iv) Advoi
v) Assordem
vi) Bombedem
vii) Buimpal
viii) Birondem
ix) Karambolim-
Brama
x) Choraundem
xi) Codal
xii) Caranzol
xiii) Cumarconda
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xv) umbarjua
xvi) Curca
xvii) Neural-o-
Grande
xviii) Neura-o-
Pequene
xix) Azossim
xx) Goa-Velha
xxi) Mandur
xxii) Mercurim
xxiii) Siridao
xiv) Nadora
xv) Moitem
xvi) Assonora
xvii) Oxel
xviii) Pirna
xix) Revora
xx) Paliem
xxi) Saligao
xxii) Marna
xxiii) Calvim
xxiv) Corjuvem
xxv) Punola
xxvi) Pomburpa
xxvii) Olaulim
xxviii) Ponolem
Virnoda
xvi) Agarwada
xvii) Chopdem
xviii) Paliem
xix) Corgao
xx) Parcem
xiv) Piligao
xv) Salem
xvi) Sirgao
xvii) Surla
xviii) Vainguinim
xix) Velguem
xx) Virdi
xiv) Cudcem
xv) Compordem
xvi) Codiem
xvii) Cocqui
xviii) Codvol
xix) Carambolim-
Burzruco
xx) Cotorem
xxi) Conquirem
xxii) Dongurli
xxiii) Derodem
xxiv) Davem
xxv) Dabem
xxvi) Damocem
xxvii) Edorem
xxviii) Gonteli
xxix) Golauli
xxx) Govanem
xxxi) Guleli
xxxii) Ivrem-
Buzruco
xxxiii) Ivrem-Curdo
xxxiv) Morlem
xxxv) Massordem
xxxvi) Mauzi
xxxvii) Maloli
xxxviii) Melauli
xxxix) Malpona
xl) Naguem
xli) Nagargao
xlii) Naneli
xliii) Nanorem
xliv) Poriem
xlv) Podocem
xlvi) Pissurlem
xlvii) Pendral
xlviii) Pale
---14---
xlix) Ponocem
i) Padeli
li) Querim
lii) Ravona
liii) Rivem
liv) Sirolo
lv) Surla
lvi) Satrem
lvii) Sigonem
lviii) Saleli
lix) Satorem
lx) Sonal
lxi)
SonusVonvoliem
lxii) Sanvordem
lxiii) Sanvorcem
lxiv) Siranguli
lxv) Sisidem
lxvi) Ustem
lxvii) Velus
lxviii) Vainguinim
lxix) Vaguriem
lxx) Velguem
lxxi) Vantem
lxxii) XelopoCurdo
lxxiii) Xelopo
Buzruco
lxxiv) Zarani
lxxv) Zormen
---15---
District-South Goa
1) Ponda Taluka: 2) Salcete Taluka 3) Mormugao Taluka: 4) Quepem Taluka:
i) Adcolna
ii) Betqui
iii) Boma
iv) Candepar
v) Codar
vi) Conxem
vii) Cuncoliem
viii) Durbhat
ix) Nircancal
x) Orgao
xi) Panchawadi
xii) Priol
xiii) Querim
xiv) Savoi-Verem
xv) Gangem
xvi) Talaulim
xvii) Tivrem
xviii) Vadi
xix) Vagurbem
xx) Velinga
xxi) Volvoi
xxii) Candola
i) Ambelim
ii) Adsulim
iii) Assolna
iv) Chandor
v) Chinchinim
vi) Calata
vii) Camurlim
viii) Cana
ix) Cavorim
x) Curtorim
xi) Cuncolim
xii) Deussua
xiii) Dicarpale
xiv) Dramapur
xv) Duncolim
xvi) Gaundalim
xvii) Guirdolim
xviii) Loutolim
xix) Macasana
xx) Mulem
xxi) Nagoa
xxii) Orlim
xxiii) Paroda
xxiv) Raia
xxv) Rachol
xxvi) Sarzora
xxvii) Sao Jose de
areal
xxviii) Seraulim
i) Quelossim
ii) Cuelim
iii) Sao Jacinto Island
i) Zanodem
ii) Undorna
iii) Quisconda
iv) Quedem
v) Sulcorna
vi) Pirla
vii) Padi
viii) Odar
ix) Nagvem
x) Mangal
xi) Maina
xii) Molcornem
xiii) Molcopona
xiv) Morpirla
xv) Gocoldem
xvi) Corla
xvii) Cazur
xviii) Cordem
xix) Cavorem
xx) Cotombi
xxi) Barcem
xxii) Bendurdem
xxiii) Ambaulim
xxiv) Avedem
xxv) Assolda
xxvi) Admen
xxvii) Xelvona
xxviii) XicXelvolna
xxix) Balli
xxx) Tiloi
---16---
xxix) Sirlim
xxx) Talvorda
xxxi) Talaulim
xxxii) Utorda
xxxiii) Vanelim
xxxiv) Velim
xxxv) Verna
xxxvi) Veroda
5) Sanguem Taluka: 6) Dharbandora Taluka: 7) Canacona Taluka:
i) Antoriem
ii) Boma
iii) Bati
iv) Calem
v) Comproi
Colomba
x) Curdi
xi) Cumbari
xii) Dudal
xiii) Dongurli
xiv) Dongor
xv) Maulinguem
xvi) Muguli
xvii) Naiquinim
xviii) Netroli
xix) Nundem
xx) Oxel
xxi) Patiem
xxii) Potrem
xxiii) Porteem
xxiv) Rumbrem
i) Aglote
ii) Bandoli
iii) Codli
iv) Caranzol
i) Canacona
ii) Cotigao
iii) Gaodongrem
iv) Loliem
v) Camarconda
vi) Cormonem
vii) Sancordem
viii) Sangod
ix) Sigao
x) Sonaulim
xi) Surala
xii) Maissal
---17---
xxv) Rivona
xxvi) Salauli
xxvii) Santona
xxviii) Sigonem
xxix) Tudou
xxx) Uguem
xxxi) Viliena
xxxii) Verlem
xxxiii) Vichundrem
xxxiv) Xelpem
Secretariat, Porvorim-Goa
Dated 09-09-2016
SUDHIR MAHAJAN
Secretary to the Government of Goa
Law Department (Legal Affairs)
__________________
______________________________________________________________________________________________
1. Substituted vide the Goa (Regularisation of Unauthorized Construction) (Amendment) Ordnance, 2016 (Ordinance No.4 of 2016)
published in the Official Gazette, Series I No. 38 (Extraordinary No. 5) dated 27-12-2016.
2. Substituted vide Amendment Act 17 of 2025
3. Substituted vide Amendment Act 17 of 2025
4. Inserted vide Amendment Act 17 of 2025
5. Inserted vide Act No.19 of 2023 thereafter same is omitted vide Amendment Act 17 of 2025..
6. By the Goa Regularisation of Unauthorized Construction (Amendment) Ordinance, 2018 (Ordinance No. 1 of 2018), published in the
Official Gazette Series I No. 11 (Extrordinary-2) dated 18-6-2018, the proviso inserted and 30 day’s time was given( i.e. from 18-6-
2018 to 17-7-2018) to submit the applications. Thereafter by the Amendment Act 16 of 2018 period granted by the Ordinance was
save and regularized and further 30 days’ time more granted from the date the Act 16 of 2018 will come into force i.e. from 4 th October, 2018
as notified vide Notification No. 16/55/2015 -RD dated 4-10-2018.
7. Inserted vide Amendment Act 2 of 2023 published in the Official Gazette Series-I No.46 (Extraordinary) dated 17-2-2023
8. 24-2-2023 the date Notified vide nnotification No. 25/01/01-2020-RD-1 dated 23-2-2023 published in the Official Gazette Series-I
No.47 (Extraordinary) dated 23-2-2023
9. Inserted vide Amendment Act 36 of 2023.
10. Inserted vide Amendment Act 17 of 2025.
11. Substituted vide Amendment Act 17 of 2025
12. Substituted vide Amendment Act 17 of 2025.
13. Expression “areas covered under Eco Sensitive Zone” substituted vide Amendment Act 6 of 2021.
---18---
14. Explanation inserted vide Amendment Act 6 of 2021
15. Proviso inserted vide Amendment Act 6 of 2021
16. Inserted vide Amendment Act 17 of 2025.
17. Sub-section (6),(7) and (8) substituted vide Act No.19 of 2023. Original sub-section read as follows:- (6) The authorised officer shall
not entertain an application or proceed with regularisation process of unauthorized construction where any Court, Tribunal or any
Statutory Authority has passed any injunction or granted status quo or any prohibitory order, or such unauthorized construction is a
subject matter of a dispute before such Court, Tribunal or any Statutory Auth ority. (7) Where any unauthorized construction is a
subject matter of dispute before any Court, Tribunal or any Statutory Authority, and if authorised officer passes any order of
regularization under this Act, such order shall be subject to the decision of such Court or Tribunal or Statutory Authority. (8)
Notwithstanding anything contained in the relevant Act, upon passing of the order of regularisation of any unauthorized construction
under this Act, such unauthorized construction shall be deemed to have been regularised under the relevant Act.
18. Inserted vide Amendment Act 17 of 2025.
19. Inserted vide Amendment Act 17 of 2025.
20. Section 7 substituted vide Amendment Act 19 of 2023. Original section read as follows:- 7. Appeals. — Any person aggrieved by an
order passed by the authorised officer may prefer an appeal to the Government within a period of sixty days from the date of passing
of such order.
21. Entry of Schedule-II substituted by the Notification No. 16/55/2015-RD (Part-II)dated 11-11-2016published in the Official Gazette
Series-I No. 33 dated 17-11-2016.