Section 2 in The Goa Land Revenue (Modification and Regularisation of Grants under Decree No. 3602 dated 24-11-1917) Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Alvara" means an Alvara granted under the Decree No. 3602 dated 24-11-1917;(b)"Alvara holder" means a person who has been granted an Alvara;(c)"appointed day" means the 1st day of March, 1971;(d)"Code" means the Goa Land Revenue Code, 1968 (Act 9 of 1969);(e)words and expressions used and not defined but defined under the Code, shall have the meaning respectively assigned to them under the Decree No. 3602 dated 24-11-1917 and the Code.
