Section 2(d) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
(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;
