Section 2(11) in The Goa, Daman And Diu Land Revenue Code, 1968
(11)"farm building" means a structure erected on land assessed or held for the purpose of agriculture for all or any of the following purposes connected with such land or any other land belonging to or cultivated by the holder thereof, namely:-(a)for the storage of agricultural implements, manure or fodder,(b)for the storage of agricultural produce,(c)for sheltering cattle,(d)for residence of members of the family, servants or tenants of the holder, or(e)for any other purpose which is an integral part of his cultivating arrangement;
