- In this Act, unless the context otherwise requires,-(a)"adjoining area" means such area as may be specified to be an adjoining area under section 29;(b)"appointed day" means such date as the Government may, by notification in the Official Gazette, appoint;(c)"betterment charges" means charges leviable under section 54;(d)"Board" means the Goa [* * *] [The words 'Daman & Diu' omitted by Amendment Act 32 of 2001.] Housing Board, established under this Act;(e)"Board premises" means any premises belonging to or vesting in the Board or taken on lease or otherwise by the Board or entrusted to the Board under this Act for management and use for the purposes of this Act;(f)"building materials" means such commodities or articles as are specified to be building materials for the purpose of this Act by notification by the Government;(g)"Chairman" means the Chairman of the Board;(h)"competent authority" means any person authorised by notification by the Government to perform the functions of the competent authority under section 60;(i)"co-operative society" means a society registered or deemed to be registered under the law relating to co-operative societies for the time being in force in this territory;(j)"housing scheme" means a housing scheme framed under this Act;(k)["Government" means the Government of Goa;] [Substituted by Amendment Act 32 of 2001.](l)"land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(m)"member" means a member of the Board and includes the Chairman;(n)"local authority" means the area under the jurisdiction of a municipal council or a nagar panchayat or a panchayat constituted under any law for the time being in force in the territory;(o)"notification" means a notification published in the Official Gazette;(p)"premises" means any land or building or part of a building and includes-(i)gardens, ground and out-houses, if any, appertaining to such building or part of a building, and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(q)"prescribed" means prescribed by rules made under this Act;(r)"regulations" means regulations made under section 129;(s)"rent" means the amount payable to the Board in respect of the occupation of any Board premises and includes the charges for water and electricity used or consumed in the premises;(t)["Secretary" means the Secretary-cum-Managing Director of the Board;] [Substituted by Amendment Act 32 of 2001.](u)"Territory" means the Union Territory of Goa, Daman and Diu;(v)"year" means the financial year.Chapter - II Establishment of Board
