Section 2 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Chavdi" means a local Village Panchayat Office or other convenient and centrally located public place as the Collector may direct;(b)"Code" means the Goa, Daman and Diu Land Revenue Code, 1968;(c)"crop register", "crop-statement", "diary", "field-book", "ledger" or "village ledger", "live-stock return", "map", "receipt book", "register", "village atlas", "statistical return" and "quinquennial register" means a crop register, crop statement, diary, field book, ledger or village ledger, live stock return, map, receipt-book, register, village atlas, statistical return or, as the case may be, quinquennial register prescribed for a village under rules made under the provisions of the Code or as the case may be, under general or special orders of the Government;(d)"fair price shop" means any shop which the Government may declare to be a fair price shop;(e)"Gaothan or Village Site" means the lands included within the site of a village, town or city as determined by section 64;(f)"Pot Kharab" means barren or uncultivable land included in a survey number and includes any land comprised in a survey number which from any reason is held not to be likely to be brought under cultivation.
