Section 2 in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the 20th day of December, 1961;(b)"Commissioner" means the Commissioner of Payments appointed under section 8;(c)"concession holder" means a person who has been granted a mining concession;(d)"date of assent" means the date on which the assent is given by the President to this Act;(e)"Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu;(f)"Mines and Minerals Act" means the Mines and Minerals (Regulation and Development) Act, 1957;(g)"mining concession" means a mining concession granted under the Portuguese Colonial Mining Laws, 1906 (Decree of 20th September, 1906);(h)"notification" means a notification published in the Official Gazette;(i)"prescribed" means prescribed by rules made under this Act;(j)"specified date" means such date as the Central Government may, for the purpose of any provision of this Act, by notification, specify; and different dates may be specified for different provision of this Act;(k)words and expressions used and not defined, but defined in the Mines Act, 1952 or the Mines and Minerals Act, shall have the meanings, respectively, assigned to them in those Acts.
