Section 2(u) in The Goa Rehabilitation Board Act, 2006
(u)"displaced person" means any person including any member of his family, who on account of force majeure, or any development scheme framed by the Government or local authority, or eviction on the ground of unauthorized residential occupation on Government lands or for such other cause has been, or may be, rendered shelterless from his house where such person had a fixed habitation.
