Section 2(1A) in The Goa, Daman And Diu Land Revenue Code, 1968
(1A)[ "Alvara" means an Alvara granted under the Decree No. 3602 dated 24-11-1917; [Inserted by the Goa Act No. 6 of 2007. See Goa Land Revenue (Modification and Regularisation of Grants under Decree No. 3602 dated 24-11-1917) Act, 2007.]
