Section 2 in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"backward class" means a Scheduled Caste or a Schedule Tribe;(b)"Co-operative Society of backward-class persons" means a society which is registered under the Maharashtra Co-operative Societies Act, 1960, as applied to the Union Territory of Goa, Daman and Diu where not less than 60 per cent. of its members belong to a backward class;(c)"Code" means the Goa, Daman and Diu Land Revenue Code, 1968;(d)"to cultivate personally" means to cultivate on one's own account (i) by one's own labour, or (ii) by the labour of any member of one's family, or (iii) under the personal supervision of oneself or any member of one's family, by hired labour or by servants, on wages payable in cash or kind, but not in crop share;(e)"economic holding" means-(i)1 hectare of paddy land, or(ii)1 hectare of land used for coconut garden, or(iii)1 hectare of land used for arecanut garden, or(iv)1 hectare of land used for cultivation of sugarcane, or(v)1 hectare of land under perennial irrigation, or(vi)2 hectares of any other land;Explanation I :- "Where total land held by a person consists of two or more of the aforesaid six classes of lands, the area of economic holding shall be determined on the basis of 1 hectare of paddy land being equal to 1 hectare of land used for coconut garden or 1 hectare of land used for arecanut garden or 1 hectare of land used for cultivation of sugarcane, or1 hectare of land used under perennial irrigation or 2 hectares of any other land".Explanation II :- "Irrigated" means irrigated by any irrigation work, whether constructed or maintained by the Government or not;(f)"ex-serviceman" means a former member of the armed forces of the Union (not being a person who has ceased to be a member of the armed forces as a result of his being duly dismissed or discharged after a court martial or on account of bad character or as a result of desertion or who has not been attested);(g)"freedom fighter" means a person who has been registered as such in the Home Department of the Government of Goa, Daman and Diu;(h)"to hold land" means to hold land either as an occupant or as a tenant or as both;(i)"landless person" means a person who does not hold any land for the purpose of agriculture and earns his livelihood principally as agricultural labourer;(j)"resident" in relation to land means a person residing in a village in which the land is situated or a person residing in an adjoining village within a radius of eight kilometers from the land;(k)"Scheduled Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed to be Scheduled Castes in relation to the Union Territory of Goa, Daman and Diu under article 341 of the Constitution of India;(l)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the Union Territory of Goa, Daman and Diu under article 342 of the Constitution of India;(m)"serving member of the armed forces" means a member of the armed forces of the Union, and includes a person who was such member at the time of the Chinese action in 1962 or the Indo-Pak conflict in 1965 and was killed or reported missing in such action or conflict:Provided that if a question arises whether any person is a serving member of the armed forces of the Union or is ex-serviceman, such question shall be decided by the Government and its decision shall be final;(n)"virgin land" means land which has not been under cultivation for a continuous period of three years immediately prior to its grant under these rules.
