Section 2 in The Goa (Brackish Water) Fish Farming Regulation Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of coming into force of this Act;(b)"brackish water land" means any land inundated with or subject to inundation by salt water and fit for pisciculture;(c)"licensing authority" means Brackish Water Fish Farmers Development Agency (BFDA) Goa registered under the Societies Registration Act, 1860;(d)"Government" means the Government of the State of Goa;(e)"prescribed" means prescribed by rules made under this Act;(f)"Tribunal" means the Administrative Tribunal constituted under the Goa, Daman and Diu Administrative Tribunal Act, 1965 (Act 6 of 1965).
