Section 2(41) in The Goa, Daman And Diu Land Revenue Code, 1968
(41)"zone" means a local area comprising a taluka or a group of talukas or portions thereof of one or more districts, which, in the opinion of the Government or an officer authorised by it in this behalf, is contiguous and homogeneous in respect of-(i)physical configuration,(ii)climate and rainfall,(iii)principal crops grown in the area, and(iv)soil characteristics.
