Section 2(6A) in The Goa, Daman And Diu Land Revenue Code, 1968
(6A)[ "coastal village" means any tract of land adjoining the sea which the Government may, by notification in the Official Gazette, declare to be a coastal village.] [Inserted by the Amendment Act 12 of 2009 published in the O. G., Series I No. 12 (Ext. No. 2) dated 24-6-2009.]
