Section 2(b) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(b)"Co-operative Society of backward-class persons" means a society which is registered under the Maharashtra Co-operative Societies Act, 1960, as applied to the Union Territory of Goa, Daman and Diu where not less than 60 per cent. of its members belong to a backward class;
