Section 2(16) in The Goa Command Area Development Act, 1997
(16)"Ineligible person" means a person not eligible for ordinary land development loans and belonging to one of the following categories, namely:-(i)Farmers occupying the lands without any valid title to mortgage such lands;(ii)minors without guardians;(iii)Farmers occupying the Government land which have not been assigned to them, or Government lands assigned but which revert to the Government in case the assignee mortgages the same;(iv)Land holders unable to get loan from any credit agency because of over-dues which are to be cleared before obtaining any loan for further capital investment;(v)Farmers who are unwilling to apply for land development loans;
