Section 2(7) in The Goa, Daman and Diu Debt Relief Act, 1980
(7)any other banking or financial institution which may be notified in this behalf by the Government in the Official Gazette;(h)"debtor" means an agricultural labourer, a rural artisan, a marginal farmer or a small farmer, who owes a debt;(i)"family", in relation to a person, means the individual, the wife or husband, as the case may be, of such individual and their unmarried minor children;Explanation. - For the purpose of this clause, "minor" means a person who has not completed his or her age of eighteen years.(j)"foro" means the annuity or amount that an emphyteuta of a property pays annually to the direct owner;Explanation 1. - "emphyteuta" means a person who is given possession of, or has full ownership of, a property by a contract of emphyteuse;Explanation 2. - "emphyteuse", means a contract by which the owner of a property transfers the possession or full ownership of the property to another and the transferee binds himself to pay an annuity to the owner which is called foro;(k)"Government" means the Government of Goa, Daman and Diu;(l)"marginal farmer" means a person who owns land measuring,-(i)not more than two hectares of un-irrigated land, if he is a member of a Scheduled Tribe; or(ii)not more than one hectare of un-irrigated land in any other case, and who cultivates personally such land, and includes a person who cultivates such land as a tenant or share-cropper.Explanation 1. - For the purposes of clause (l) and clause (q) -
