Section 2 in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires:(a)"Act" means the Goa, Daman and Diu Agricultural Tenancy Act, 1964;(b)"Form" means a form appended to these Rules;(c)"Section" means a section of the Act;(d)"Association" means a group of tenants ["who have become deemed purchasers by virtue of the Goa, Daman and Diu Agricultural Tenancy (Fifth Amendment) Act, 1976 and"] [In clause (d) of rule 2, these words have been inserted by Amendment Rules, 1999 (Official Gazette, Series I, No. 45 dated 10-2-1999-Supplement).] who jointly derive benefit from a common major bund or bunds in a locality and is recognized as such under these rules, by the Mamlatdar of the Taluka having jurisdiction;(e)"Managing Committee" means Committee of members who are elected as Office bearers by the general body of the Association;(f)Words and expressions used, but not defined in these rules shall have the same meanings assigned to them in the Act.
