The Goa Land Use (Regulation) Act, 1991

 
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GOVERNMENT OF GOA 
Law (Legal and Legislative Affairs) Department 
— 
Notification 
7-2-91/LA 
The Goa Land Use (Regulation) Act, 1991 (Goa Act No. 3 of 1991) which has been 
passed by the Legislative Assembly of Goa on 19 -2-1991 and assented to by the  
Governor of Goa on 12 -4-1991, is hereby published for the general information of the 
public. 
Panaji, 22nd April, 1991. 
P. V. Kadnekar, Under Secretary (Drafting). 
——— 
 
 
The Goa Land Use (Regulation) Act, 1991 
(Goa Act 3 of 1991) [12-4-1991] 
AN 
ACT 
to provide for regulation of use of agricultural land for non-agricultural purposes. 
Be it enacted  by the Legislative Assembly of Goa in the Forty -second Year of the 
Republic of India as follows: — 
1. Short title, extent and commencement.— (1) This Act may be called the Goa Land 
Use (Regulation) Act, 1991. It extends, to the whole of the State of Goa. 
(1) It shall be deemed to have come into force with effect from the 2nd day of 
November, 1990. 
2. Regulation of use of land. — Notwithstanding anything contained in the Goa, 
Daman and Diu Town and Country Planning Act, 1974 (Act 21 of 1975), or in any plan  
or scheme made thereunder, or in the Goa Land Revenue Code, 1968 (Act 9 of 1969), no 
land which is vested in a tenant under the provisions of the Goa, Daman and Diu 
Agricultural Tenancy Act, 1964 (Act 7 of 1964) shall be used or allowed to be used for 
any purpose other than agriculture. 
Explanation:— The expression “agriculture”, “land” and “tenant” shall have the  same 
meaning assigned to them under the Goa, Daman and Diu Agricultural Tenancy Act,  
1964 (Act 7 of 1964). 
1[3. Exemption.— The provisions of this Act shall not apply to,— 
(i) acquisition of any land vested in a tenant under the Goa Agricultural Tenancy Act, 
1964 (Act 7 of 1964) by the State for a public purpose under the provisions of,— 
(a) the Land Acquisition Act, 1894 (Central Act 1 of 1894); or 
(b) the Right to Fair Compensation and Transparency in Land Acquisition, 
Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013); or 
(c) the Policy on Procurement of land under the Right to Fair Compensation and 
Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013; 
(ii) use of any land vested in a tenant under the Goa Agricultural Tenancy Act, 1964 
(Act 7 of 1964),— 
(a) by a local authority, such as, Village Panchayat, Municipal Council or Municipal 
Corporation for setting up of any project for community or public purpose; or 
(b) by an educational institution for educational purpose with prior approval of the 
Government.]. 
 
Secretariat Annexe, B. S. SUBBANNA, 
Panaji Secretary to the Government of Goa, 
Dated: 22-4-1991. Law Department (Legal Affairs). 
 
 
 
 
 
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1. Substituted vide Amendment Act 10 of 2024. Original provisions read as follows: - 3. Exemption.— 
The provisions of this Act shall not apply to acquisition of any land vested in a tenant under the Goa, 
Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) by the State for a public purpose under 
the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894).  

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