Section 2 in The Goa, Daman And Diu (Extension Of The Code Of Civil Procedure And the Arbitration Act) Act, 1965
2. Definitions.
-In this Act, unless the context otherwise requires,-(a)"Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu;(b)"Lieutenant-Governor" means the administrator of Goa, Daman and Diu appointed by the President under article 239 of the Constitution.
