Section 2 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967
2. Definitions.
(1)In these Rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Goa, Daman and Diu Agricultural Tenancy Act, 1964;(b)"boundary mark" means any erection, whether of earth, stone or other material and also any hedge, unploughed ridge, or strip of ground, or other object whether natural or artificial setup, employed, or specified by a survey officer or revenue officer having authority in that behalf, in order to designate the boundary of any division of land;(c)"class of land" means any of the following classes of land, namely, dry crop, rice, garden land or non-arable land;(d)"Collector" shall mean and include the Collector of the District of Goa, Collector of the District of Daman and the Civil Administrator of the District of Diu;(e)"form" means a form appended to these rules;(f)"Government lessee" means and includes a person holding land from the Government on emphytensis or provisional concession;(g)"holder" means a person lawfully in possession of land, whether such possession is actual or not.(h)"holding" means a portion of land held by a holder;(i)"survey marks" means for the purposes of these rules, a mark erected for purposes of cadastral survey of land;(j)"survey number" means a portion of land of which the area and assessment are separately entered, under an indicative number in the land records;(k)"village" means a village as constituted under clause (a) of sub-rule (1) of rule 7.(2)Words and expressions used but not defined in these rules, shall have the meanings assigned to them in the Act.
